Section 14 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
14. Grant of quarry lease, execution and registration thereof.
(1)On receipt of an application under rule 11, the Competent Officer on making such inquiries as he deems fit, may, by order, sanction the quarry lease or renew of quarry lease wholly or partially or refuse to sanction it.(2)If two or more applications are received for the same area, the applicant whose application was received earlier shall have the preferential right for grant of the quarry lease over an applicant whose application is received later :Provided that, while deciding any such application, the Competent Officer may take into consideration the matters specified below and grant the quarry lease to any such person whom he may deem fit,-(a)whether he has undertaken prospecting operations or has certificate of District Mining Officer regarding existence of minor mineral presence in the area,(b)whether he has any special knowledge or experience in mining operation or in Geology,(c)the financial resources of the applicant,(d)the nature and quality of technical staff employed or to be employed by the applicant,(e)such other matter as may be specified by the Government by an order from time to time.(3)Where a quarry lease is granted under sub-rule(1), a lease Deed shall be executed in Form-E within sixty days from the date of the order of granting the lease, and if no such lease Deed is executed within the aforesaid period, the Competent Officer may revoke the order of such grant of lease:Provided that, where the Competent Officer is satisfied that the applicant is not responsible for the delay in the execution of the lease Deed, he may permit the execution of lease Deed after the expiry of the aforesaid period of sixty days.(4)The lease Deed shall be registered with the concerned Registrar of Stamp Duties.
