Section 23 in Gujarat Minor Mineral Concession Rules, 2017
23. Conditions on which the quarry permit shall be granted.
(1)Every quarry permit granted under rule 200 shall be subject to the following conditions:(a)quarry permits for extraction of minor minerals not exceeding twenty thousand metric tonnes for a period of up to ninety days shall be granted by the District Collector:Provided that the Commissioner of Geology and Mining may, for reasons recorded in writing, grant a quarry permit for any longer period as it may deem fit for quantities exceeding two thousand metric tonnes but up to one lakh metric tonnes:Provided further that the Government may, for reasons recorded in writing, grant a quarry permit for any longer period as it may deem fit for quantities exceeding one lakh metric tonnes;(b)the depth of the pit below the surface shall not exceed six metres:Provided that in case of a quarry permit concerning ordinary sand, the same shall be governed as per rule 844;(c)the mineral shall be used for the specific purpose for which quarry permit is granted;(d)the holder of a quarry permit shall commence quarrying operations in accordance with the approved mining plan and after obtaining all applicable environmental clearances for the area; and(e)the holder of a quarry permit shall comply with all laws, rules, regulations, notifications, orders and the like, as may be applicable to the activities undertaken pursuant to a quarry permit.(2)The Government may incorporate relevant additional conditions in the quarry permit, as it may deem fit, regarding:(a)the time-limit, mode and place of payment of rents and royalties;(b)the compensation for damage to land for which the quarry permit is granted;(c)the felling of trees;(d)entering and working in any reserved or protected forest;(e)reporting of all accidents;(f)indemnity to Government against claims of third parties;(g)the period within which the minor mineral shall be extracted and removed;(h)forfeiture of property left on the land for which the quarry permit is granted after cancellation of the permit; and(i)plugging of bore holes and filling up or fencing all excavations in the land for which the quarry permit was granted, on the expiry or cancellation of the permit.(3)The Government may cancel a quarry permit in case of breach of any of the conditions subject to which it is granted. On cancellation of the permit, the quarried materials lying on the land from which they are extracted shall become the absolute property of the Government.(4)If a holder of a quarry permit discovers any minerals which are not included in the quarry permit, he shall immediately inform the Government in writing and shall stack such minerals and shall dispose the same only in accordance with instructions issued by the Government in writing.
