Section 62(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)On an application made to the Competent Authority and on payment of royalty at the rate specified in Schedule I, the Competent Authority may grant a quarry permit, in Form M, to any person to extract and remove from certain land within the limit of his jurisdiction for any minor mineral not exceeding [20000 Tones] [Substituted '4000 Tones' by Notification No. GU/2012/(20)/MMR/102011/2479/CHH, dated 11.9.2012 (w.e.f. 26.8.2010).] under any one permit and for the period not exceeding 90 days.[Provided that the Government may grant quarry permit for any longer period as it may deem fit for any minor mineral exceeding 20000 Tones for the works relating to the Government, Government undertaking and any major works of public importance with specific reasons to be recorded in writing.] [Substituted by Notification No. GU/2012/(20)/MMR/102011/2479/CHH, dated 11.9.2012 (w.e.f. 26.8.2010).]
