Section 31 in Gujarat Minor Mineral Concession Rules, 2017
31. Grant of quarry parwana.
(1)On an application made to the District Collector in Form G, he may grant a quarry parwana to extract and remove a minor mineral from a plot not exceeding two thousand square metres, as may be notified by the District Collector. The District Collector may grant such quarry parwana in the following order of preference to persons belonging to the following communities:(a)individual families of Khanias, belonging to the Schedule Castes or the Schedule Tribes, who do physical work of excavating the minor mineral themselves in the notified area applied for:Provided that the applicant shall be required to attach a certificate to that effect, with the application, issued by the authority authorised to issue such certificate;(b)individual families of Khanias, who do physical work of excavating the minor mineral themselves in the notified area applied for;(c)individual Khanias who do physical work in excavating minor minerals themselves in any other areas:Provided that in case of a quarry parwana for ordinary sand, the communities who are traditionally engaged in ordinary sand mining, namely, Vanjara and Ode, may be given priority and in case of a quarry parwana for sandstone, the communities who are traditionally engaged in sandstone mining, namely, Sompura, may be given priority:Provided further that no quarry parwana shall be granted to any person who holds a quarry lease.(2)In case of granting a quarry parwana in a Scheduled Area, the recommendation of the Gram Sabha in whose area the notified area is situated shall be obtained prior to granting the quarry parwana.
