(3)such applicant by whom the application for mining lease has been submitted under item (c) of sub-clause (iv) of clause (a) of sub-rule (2) and found eligible under sub-clause (i), (ii) and (iii) of clause (a) of sub-rule (2) the State Government shall issue letter of intent in favour to grant quarry lease. After compliance of conditions prescribed in Letter of Intent, the sanction order for the quarry lease shall be issued.
