Section 4 in The Bombay Minor Mineral Extraction Rules, 1955
4. Application for quarrying lease.
(1)Every application for a quarrying lease in respect of any land in which the minerals belong to Government shall be made to the competent officer and shall contain the following particulars(a)(i)If the applicant is an individual, his name, nationality, profession and, residence; and(ii)If the applicant is a company, syndicate, partnership or private firm, its name, nature and place of business and place of registration or incorporation;(b)A description illustrated by a map or plan showing as accurately as possible the situation, boundaries and area of the land in respect of which the quarrying lease is required;(c)The minor mineral or minerals which the applicant intends to extract;(d)The purpose for which the extracted minor minerals are to be used;(e)The period for which the quarrying lease is required;(f)The areas and minor minerals within the State of Bombay in respect of which the applicant or any person joint in interest with him already holds a quarrying lease.Explanation. - A map or plan referred to in item (b) shall give sufficient information to enable identification of the area in respect of which the lease is required.(2)Every application shall be accompanied by a fee of [Rs. 100] [Substituted by G.N. of 9.11.1984.] and by certified copies of the relevant extracts of the Record of Rights pertaining to the lands in respect of which the quarrying lease is applied for and also by a certificate of financial standing of the applicant from a Revenue Officer not below the rank of a Mamlatdar or from any banking company in this State as defined in the Banking Companies Act, 1949, or a co-operative bank registered under the Bombay Co-operative Societies Act, 1925 :[Provided that, an application for a quarrying lease for ordinary clay by village potters or makers of bricks or tiles shall, where the area of the lease does not exceed five acres and the period thereof does not exceed five years, be accompanied by a fee of [Rs. 55] [Added by G.N. of 9.10.1959.],
