Section 61 in Gujarat Minor Mineral Concession Rules, 2010
61. Application for quarry permit.
(1)Any person may apply for a quarry permit, for the purpose of using the minor mineral for the work relating to Government, Government undertaking or for the work relating to individual himself, or for an occasional necessity, relating to the works of State or National importance, in Form L, in triplicate, with a non-refundable fee at the rate of Rs.100/- for every 500 tones or part thereof.(2)In case the land for which the quarry permit is applied for, is occupied by someone, a letter of no objection to the extraction of the mineral obtain from the occupier of such land, shall be attached with the application.Provided that in case of private lands under cultivation, an order from the revenue officer authorsied to permit the non-agricultural use of the land shall be enclosed.(3)Every application shall be accompanied by certified true copies of the relevant extract of the Record of Right in respect of the land from which the minor mineral is proposed to be extracted and removed and by a map of the area from which the mineral is to be excavated.
