Section 2(2) in The Procedure For Grant Of Mining Lease/Quarry Licence For Marble (Including Serpentine/ Green Marble Etc.)
(2)Mining lease or quarry licence shall be granted only in favour of such applicant who undertakes to deploy the mine machinery prescribed under Annexure 'A' within six months from commencement of lease/licence :Provided that as specified in clause 8 of this notification where plots are delineated for grant of mining lease/quarry licence for persons belonging to the category of scheduled castes/schedule tribes or other backward classes, deployment of prescribed machinery shall not be necessary.
