Section 5 in The Bombay Minor Mineral Extraction Rules, 1955
5. Grant of quarrying lease and execution of lease.
(1)On receipt of an application under rule 4, the competent officer on making such inquiries as he deems fit may sanction the grant of a quarrying lease to the applicant or refuse to sanction it.(2)Where a [quarrying] [Substituted by G.N. of 30.11.1955.] lease is granted under sub-rule (1), the formal lease shall be executed within three months of the order sanctioning the lease and if no such lease is executed within the aforesaid period, the order sanctioning the lease shall be deemed to have been revoked :Provided that, where the competent officer is satisfied that the applicant for lease is not responsible for the delay in the execution of the formal lease, he may permit the execution of the formal lease after the expiry of the aforesaid period of three months.
