Section 13 in Gujarat Minor Mineral Concession Rules, 2017
13. Area of a quarry lease.
(1)The minimum area for which a quarry lease may be granted shall be one hectare:Provided that the Government may, for reasons to be recorded in writing, grant a quarry lease for an area which is less than one hectare:(2)The area under every quarry lease shall be contiguous; provided that the Government may, for reasons to be recorded in writing, permit grant of a quarry lease over any specified non-contiguous area.(3)Where subsequent to an e-auction for grant of a quarry lease, the landowner refuses his consent to the exercise of the rights and privileges of the successful bidder pursuant to these rules, the landowner may submit a written application to the Government for exclusion of the land owned by him from the lease area and the Government may, on being satisfied about the genuineness of the reasons for such request, consider exclusion of such land from the lease area.
