Section 71 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
71. License for a dealer.
(1)No person other than a quarry permit or quarry lease holder, shall stock, sell or offer for sale any minor mineral mentioned in Schedule I in any place in State except under a dealer's license issued under the seal and signature of the Competent Officer.(2)Form and manner of application for a Dealer's license and its renewal:-(a)Every application for dealer's license or renewal shall be made to the Competent Officer in Form -S.(b)Every such application shall be accompanied by(i)a State Government Treasury Challan for amount of rupees one thousand remitted in Departments Receipt Head of Account.(ii)a location map showing the exact location of sales depot and/or office.(c)Every application for renewal of dealer license shall be made at least thirty days before the expiry of the license. Such application shall be accompanied by the application fee of rupees one thousand.(3)Form and particulars of license :- (1) On receipt of application for the grant of dealer's license or for its renewal the Competent Officer after, making enquiry as he deems fit, may grant or renew a licensee in Form-T or refuse to grant or renew a license.(2)Every license issued under sub-rule (1) shall be subject to such condition and restriction as may be specified under the provisions of Act and these rules.(3)Every license issued under sub-rule (1) shall show therein the name of minor mineral and its varieties authorised to be sold or to be offered for sale by the dealer, and the particulars of premises where the minor mineral are stocked for sale.(4)The excavated material whether for use or waste, must not be, stocked, dumped or stored in the adjoining, reserved, protected or identified forest land, if any.
