Section 21(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)In case the land for which the quarry permit is applied for is occupied by someone, a letter of no objection to the extraction of the mineral obtained from the occupier of such land, shall be attached with the application:Provided that in case of private lands under cultivation, an order from the revenue officer authorised to permit the non-agricultural use of the land shall be enclosed.
