Section 14(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)No quarry lease shall be granted for an area exceeding twenty hectares and for an area less than one hectare:Provided that in case of sand, Kankar and gravel the quarry lease shall be granted for the maximum area not exceeding 10 hectares and the minimum area for grant shall not be less than 0.25 hectare:Provided further that the Government may, in any special case and under special circumstances, for the reasons to be recorded in writing, relax the provisions of this rule.
