Section 15(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)Where a mining lease has been granted under the rules made under section 13 for a mineral which is not a minor mineral, and subsequent to registration of the mining lease, a new mineral is discovered which is a minor mineral, then at the request of the holder of the mining lease, the Government may grant a quarry lease for the new minerals on such terms and conditions including payment requirements, as may be specified by the Government.
