Section 30 in The Bombay Minor Mineral Extraction Rules, 1955
30. Application for quarrying permit.
(1)An application for a quarrying permit shall contain the following particulars(i)Name, address and profession of the applicant.(ii)Quantity of the minor mineral for which the permit is required.(iii)Name of the minor mineral to be extracted and removed.(iv)Description of the lands from which the minor minerals is to be extracted and removed.(v)Purpose for which the minor mineral is to be used.(2)Every application for a quarrying permit shall, if the lands from which the minor mineral is to be extracted are occupied lands, be accompanied by a letter from the occupant of such lands to the effect that he has no objection to the extraction of the mineral by the applicant.(3)Every application shall be accompanied by certified true copies of the relevant extracts of the Record of Rights in respect of the lands from which the minor mineral is proposed to be extracted and removed.
