Section 14(2) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(2)If two or more applications are received for the same area, the applicant whose application was received earlier shall have the preferential right for grant of the quarry lease over an applicant whose application is received later :Provided that, while deciding any such application, the Competent Officer may take into consideration the matters specified below and grant the quarry lease to any such person whom he may deem fit,-(a)whether he has undertaken prospecting operations or has certificate of District Mining Officer regarding existence of minor mineral presence in the area,(b)whether he has any special knowledge or experience in mining operation or in Geology,(c)the financial resources of the applicant,(d)the nature and quality of technical staff employed or to be employed by the applicant,(e)such other matter as may be specified by the Government by an order from time to time.
