Section 6 in Gujarat Minor Mineral Concession Rules, 2010
6. Application for quarry lease.
(1)An application for the grant of a quarry lease in respect of land in which the mineral vest with the Government shall be made in triplicate in Form A to the Competent Authority alongwith a treasury Challan of the amount of non-refundable Application fee for processing of such lease application, as follows,-(A)For quarrying sand, kankar, gravel and ordinary clay minor mineral ,-(i)rupees five hundred for an area of less than five hectares;(ii)rupees one thousand for an area of five hectares or more(B)For quarrying minor minerals other than sand, kankar, gravel and ordinary clay minor mineral ,-(i)rupees two thousand five hundred for an area of less than five hectares;(ii)rupees five thousand for an area of five hectares or more.(3)The application shall also be accompanied by ammonia print plan on cadastral map and up-to-date certified copies of the relevant extracts of the records of rights pertaining to the lands in respect of which quarry lease is applied for:Provided that the application shall be liable to be rejected if an up-to-date certified copy of any such relevant extract is not produced within thirty days of the presentation of the application to the Competent Authority, in case the same was not attached at the time of presentation of the applications.
