Section 20(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)The lessee shall not without the previous consent in writing of the Commissioner or an officer authorized by the Commissioner,-(a)assign, sublet or mortgage, or in any other manner transfer the quarry lease, or any right, title or interest therein, or(b)enter into or make any arrangement contract or understanding whereby the lessee will or may be directly or indirectly financed to a substantial extent by or under which the lessee's operations or undertaking will or may be substantially controlled by, any person or body of persons other than the lessee,(c)after obtaining the previous consent, in writing, of the Commissioner or an officer authorized by the Commissioner, the transfer of quarry lease shall have to be executed within the period of three months from the date of such consent, in Form H.
