Section 7(2) in The Granite Conservation And Development Rules, 1999
(2)The maximum area that may be granted under a mining lease shall not exceed fifty hectares:Provided that the State Government, if it is satisfied on the basis of proposed production level, geological or topographical conditions, may for the reasons to be recorded in writing, grant or renew a lease over an area more than the maximum area or less than the minimum area specified under this rule.
