5. Restrictions on the grant of [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] or quarry lease.
(1)No quarry lease, or [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] shall be granted to any person unless such person is an Indian National or a company as defined in sub-section (1) of Section 3 of the Companies Act, 1956 (No. 1 of 1956) and satisfies such conditions prescribed in these rules.Explanation. - In case of a firm or any other association of individuals, for the purpose of this sub-rule, a person shall be deemed to be an Indian National only, if all the members of the firm or association are citizens of India.(2)No quarry lease, or [trade quarry] [Substituted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] shall be granted in respect of an area :-(a)notified by the Government as reserved for the use of the Government, Local Authorities or for any other public or for special purposes except with the previous approval of the State Government;(b)in forest land without the permission of appropriate authority as prescribed in the Forest (Conservation) Act, 1980 (No. 69 of 1980);(c)[ within a distance of 300 metres from sensitive areas like radio station, Doordarshan Kendra, airport, defence establishment etc. 100 metres from any bridge, national/state highway, railway line, public place or 10 metres from grameen kanchcha rasta. [Substituted by Notification No. F-4-107-2000-XII-1, dated 24-11-2001.](d)except for the mineral sand or bajri, within a distance of 100 metres from river banks, nalas, canal, reservoir, dam, any natural water course or any water impounding structure.](e)which is not compact and contiguous.
