Section 60 in Gujarat Minor Mineral Concession Rules, 2010
60. Security for Quarry Parwana.
- The person to whom a quarry Parwana is granted shall pay a sum as may be determined by the Commissioner as security deposit before issuing of Parwana:Provided that the Competent Authority may refund the security deposit on application within 60 days to the Parwana holder in case where the Parwana is surrendered or the period of the Parwana has expired and no renewal thereof has been applied for, if the deposit is not required to be applied to any of the purposes mentioned in these rules.Chapter-V Grant of Quarry Permit
