Section 4(3) in Gujarat Minor Mineral Concession Rules, 2017
(3)In case of an auction with respect to a Scheduled Area, the Government may, subject to the provisions of the Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 and the provisions of the Panchayat (Extension to the Scheduled Areas) Act, 1996, as applicable, identify the areas, excluding areas where a mineral concession is subsisting, in which evidence of mineral resources has been established in accordance with the parameters prescribed in Schedule I. The following conditions would apply to quarry leases granted through an auction in accordance with this Chapter in such identified areas:(a)A quarry lease in the Scheduled Area identified pursuant to this sub-rule shall:(i)be granted only to a bidder who belongs to a scheduled tribe and is an inhabitant of the Scheduled Area; and(ii)only be transferable to a person who belongs to a scheduled tribe and is an inhabitant of the Scheduled Area.
