Section 4(1) in The Bombay Minor Mineral Extraction Rules, 1955
(1)Every application for a quarrying lease in respect of any land in which the minerals belong to Government shall be made to the competent officer and shall contain the following particulars(a)(i)If the applicant is an individual, his name, nationality, profession and, residence; and(ii)If the applicant is a company, syndicate, partnership or private firm, its name, nature and place of business and place of registration or incorporation;(b)A description illustrated by a map or plan showing as accurately as possible the situation, boundaries and area of the land in respect of which the quarrying lease is required;(c)The minor mineral or minerals which the applicant intends to extract;(d)The purpose for which the extracted minor minerals are to be used;(e)The period for which the quarrying lease is required;(f)The areas and minor minerals within the State of Bombay in respect of which the applicant or any person joint in interest with him already holds a quarrying lease.Explanation. - A map or plan referred to in item (b) shall give sufficient information to enable identification of the area in respect of which the lease is required.
