Section 11 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
11. Application of quarry lease.
(1)Every application for quarry lease in respect of any land shall be made to the Competent Officer in Form-B. Every such application shall be affixed with a court-fee stamp of rupees twenty.(2)Every such application shall be accompanied by a challan of rupees five hundred as the application fee and also by a Solvency Certificate of the applicant issued from a revenue officer not below the rank of Tahsildar.(3)Every application for renewal of quarry lease shall be made to the Competent Officer in Form-C at least sixty days prior to expiry of the original period of quarry lease. Such application shall be accompanied with a challan of rupees five hundred as an application fee and Solvency Certificate of the applicant issued from a revenue officer not below the rank of Tahsildar.(4)The area for which quarry lease is applied shall be a contiguous one.(5)Every application for grant or renewal of quarry lease shall be in addition to the documents mentioned above shall be accompanied with,(a)Mining dues clearances certificate.(b)Record of rights of the area applied for.(c)A map showing the location of the area.(d)Approved Mining plan and progressive mine closure plan for the area in case of renewal.(e)Solvency Certificate of the applicant issued from a revenue officer not below the rank of Tahsildar.(f)Environment Clearance Certificate issued from the appropriate authority in case of renewal, if environment clearance period expires for the period requested for extraction.
