Section 60 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
60. Grant of Quarry permits by Revenue officers over lands in charge of Water Resources Department, Public Works Department.
- In case of lands in charge of Departments other than Revenue Department that is, Water Resources Department, Public Works Department, quarry permits over such lands shall be granted by the Competent Officer only after obtaining No Objection Certificate (N.O.C.) from concerned Executive Engineer in case of Water Resources Department and Public Works Departments and Divisional Forest Officer of the Forests Department.
