Section 22(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)On an application made to the Government in writing and on payment of the following sums of money by the applicant, the Government may grant a quarry permit, in Form E, to any person:(a)payment of one hundred per cent of the royalty to the Government as specified in the rules;(b)payment of a permit premium equivalent to fifty per cent of the royalty to the Government as specified in the rules;(c)in addition to the payments made under clauses (a) and (b), payment of a sum equivalent to twenty per cent of the aggregate of royalty and permit premium as a security deposit, which shall be refunded without any interest payments, after any adjustments as may be deemed appropriate by the Government, after ninety days from the date of expiry of the quarry permit;(d)contribution of such amounts as may be required under section 15A to designated account of the District Mineral Foundation; and(e)payment of such other amounts as may be required under any law for the time being in force to the concerned authorities.
