Section 59(1) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(1)Not-withstanding anything contained in the foregoing rules, the Competent Officer, on an application made to him may grant a quarry permit to any person to extract or remove from any specified land within the limits of his jurisdiction any minor mineral not exceeding in quantity as mentioned under any one permit on payment of advance royalties calculated at the rate specified by the Government, from time to time, and on such rents and fees assessable for such extraction:Provided that, no permits shall be granted in case of any specified minor mineral without prior approval of the Director.
