Section 16 in Gujarat Minor Mineral Concession Rules, 2017
16. Lease Period for more than one mineral in an area.
- Where more than one mineral is discovered in an area in respect of which a quarry lease has been granted under these rules or prior to commencement of these rules and a quarry lease is granted for such discovered minerals, the period of lease for the discovered minerals shall expire: (a) on the date of expiry of the lease which was originally granted; or (b) on the completion of extraction of the entire quantity of the minor mineral from the area, whichever is earlier:Provided that where a minor mineral is discovered in an area where a mining lease has been granted under the Act and the rules made thereunder, for a mineral which is not a minor mineral, the lease for the minor mineral shall expire on the date of expiry of the mining lease granted under the Act and the rules made thereunder or on the completion of extraction of the entire quantity of the minor mineral from the area, whichever is earlier.
