Section 79(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)A quarry lease holder granted through auction shall, for minerals listed in Part B of Schedule III, namely:(a)if at the time of auction, exploration up to level of inferred mineral resources (333) had been completed and included in geological report forming part of the tender document, within a period of one year from the registration of the relevant lease deed:(i)complete exploration to establish indicated mineral resources (332) as per Part I of Schedule I; and(ii)prepare and submit a pre-feasibility study report conforming to Part II-B of Schedule I.(b)if at the time of auction, exploration up to level of indicated mineral resources (332) had been completed and included in geological report forming part of the tender document, then the quarry lease holder shall prepare and submit a pre-feasibility study report conforming to Part IIB of Schedule I within a period of fifteen days from the registration of the relevant lease deed.
