Section 3 in The Bombay Minor Mineral Extraction Rules, 1955
3. Restrictions on grant of quarrying lease.
(1)No quarrying lease shall be granted to any person other than an Indian citizen except with the prior approval of Government.(2)No quarrying lease shall be granted in respect of any specified minor mineral, except with the prior approval of the Director of Industries.(3)No quarrying lease shall be granted in respect of lands notified by Government as reserved for use of Government, local authorities or for any other public or special purposes.(4)[ If the State Government is of opinion that it is necessary or expedient so to do, for securing or maintaining proper sanitation or public health, or the orderly development of any area, or for any like purpose, it may, by order in the Official Gazette, prohibit the granting of a quarrying lease to any person, in such area.] [Inserted by G.N. of 28.6.1968.]
