Section 6(3) in Gujarat Minor Mineral Concession Rules, 2010
(3)The application shall also be accompanied by ammonia print plan on cadastral map and up-to-date certified copies of the relevant extracts of the records of rights pertaining to the lands in respect of which quarry lease is applied for:Provided that the application shall be liable to be rejected if an up-to-date certified copy of any such relevant extract is not produced within thirty days of the presentation of the application to the Competent Authority, in case the same was not attached at the time of presentation of the applications.
