Section 44(7) in Gujarat Minor Mineral Concession Rules, 2017
(7)When the ownership of a quarry lease is transferred as per provisions of rule 444, the transferor shall hand over to the transferee within a period of seven days of the transfer of the ownership, borehole cores along with records and samples preserved, if any, all plans, sections, reports, registers and other records maintained in pursuance of the provisions of these rules or orders made thereunder, and all correspondence relevant thereto relating to the quarry lease; and when the requirements of these rules have been duly complied with, both the transferor and the transferee shall forthwith send to the Government a detailed list of borehole cores, plans, sections, reports, registers and other records that have been transferred.
