Section 17(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)(a)The period of quarry lease in case of ordinary sand, kankar, gravel or ordinary clay or brick earth shall not exceed ten years and the period of quarry lease in respect of all other minor minerals shall not exceed twenty years :Provided that if the Government is of the opinion that in the interest of minerals development and industrial development of the State, it is necessary so to do, it may, for the reasons to recorded in writing grant a quarry lease for any longer period as it may deem fit.(b)The lease for all minerals shall be renewed by the Competent Authority at the option of the lessee from time to time and the period of renewal at one time shall not exceed ten years in case of sand, kankar, gravel and brick earth/ordinary clay and for other mineral shall not exceed twenty years.(c)No area which was previously held under quarry lease or which has been reserved by the Government or any local authority for any purpose other than mining or in respect of which the order granting lease has been revoked under sub- rule (2) of rule 11 shall be available for re-grant unless the date from which the area shall be available for re-grant is notified in the Official Gazette at least thirty days in advance. Any application received before the date so notified in the Official Gazette shall be premature and shall not be entertained:Provided that the Government may, for reasons to be recorded in writing, relax the provisions of this clause in any special case.
