Section 61(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(1)An application for quarry permits shall be made in Form- P to the Competent Officer and shall contain the following particulars,-(a)Name, address, profession, nationality of the applicant.(b)Name and quantity of the minor mineral for which the permit is required.(c)Description of land, such as location, survey number from which the minor mineral is to be extracted.
