Section 61 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
61. Application for quarry permits.
(1)An application for quarry permits shall be made in Form- P to the Competent Officer and shall contain the following particulars,-(a)Name, address, profession, nationality of the applicant.(b)Name and quantity of the minor mineral for which the permit is required.(c)Description of land, such as location, survey number from which the minor mineral is to be extracted.(2)Every application for quarry permit shall be accompanied by the certified true copies of relevant extracts of the record of rights in respect of lands from where the applicant proposes to extract the mineral.(3)The application shall be accompanied with the consent letter from the occupant of land in case land is belonging to individual.(4)Every such application shall be affixed with court-fee stamp of rupees ten.
