Section 44(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)A quarry lease holder (the transferor) may transfer such concession to any person eligible to hold a quarry lease in accordance with these rules (the transferee) with the prior written approval of the Government in the manner specified in the rule:Provided that in cases of an auction under sub-rule (3) and sub-rule (4) of rule 4, the transferee shall satisfy the eligibility criteria prescribed under such auction.
