Section 9 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
9. Mode of granting quarry lease.
(1)Subject to the provisions of these rules, mineral concessions for quarry lease may be granted by the Competent Authority either on receipt of application or by way of public auction.(2)A quarry lease may be granted for quarry operation on the conditions of payment of lease money including royalty, dead rent, surface rent, water rates payable to Government and the lessee shall have the right of quarry and disposing the extracted minor minerals.
