Section 90 in Gujarat Minor Mineral Concession Rules, 2017
90. Change of name, nationality etc. to be intimated.
(1)An applicant for, or the holder of a mineral concession shall intimate to the Government within sixty days any change that may take place in his name, nationality, name of the mine or other particulars furnished to the Government.(2)If the holder of a mineral concession fails without sufficient cause to furnish the information referred to in sub-rule (1), the Government may impose a fine which may extend to rupees one lakh and in the case of continued contravention of the provisions of sub-rule (1), the Government may terminate the mineral concession:Provided that no such order shall be made without giving the concession holder a reasonable opportunity of stating his case.
