Section 18 in Gujarat Minor Mineral Concession Rules, 2010
18. Surrender of area Leased.
- The holder of a quarry lease may surrender part or whole of the area leased to him once during each tenure of the period of the lease by giving a notice in Form G, for a period not less than six months to the Competent Authority, subject to the following conditions, namely.-(a)the lessee may surrender his lease forthwith if he has cleared his legitimate dues including six months dead rent and submitted his application in Form G,(b)area to be surrendered shall be in a single compact block and have a full access to it by any other person or a lessee without any hindrance,(c)the area already exploited by the holder of the quarry lease shall not be accepted for surrender. The area to be surrendered shall be a virgin area, capable of being developed and worked,(d)the holder of the quarry lease shall have cleared dues royalty, dead rent, surface rent, and other dues, if any, payable under these rules on or before the date of surrender,(e)The holder of the quarry lease shall at his own expense get the area re-demarcated on intimation to him of acceptance of the surrender from the Competent Authority or any person authorized by him in this behalf and gets the boundary marks and pillars erected for the remaining area retained by him:Provided that where the surrender of lease is in respect of more than one area, the Competent Authority shall allow the same with the reasons to be recorded in writing.(2)After receiving surrender application from leaseholder in Form G concerned Geologist has to submit his opinion within 45 days to the Competent Authority and the Competent Authority shall take decision within 45 days after receiving the opinion of District Geologist. If decision is not taken within prescribed time limit, the lease shall be deemed surrendered on the expiry date of six month notice period and dead rent shall be stopped.
