Section 6(1) in Gujarat Minor Mineral Concession Rules, 2010
(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.
