Section 49 in Gujarat Minor Mineral Concession Rules, 2017
49. Returns and statements.
(1)The quarry lease holder shall furnish to the Government:(a)every month, a monthly return in electronic form in Form Q before the tenth day of the succeeding month;(b)an annual return in electronic form in Form R for every financial year, before the 30th April of the succeeding year.(2)The quarry permit holder shall submit online monthly e-return including details of mineral usage as per Form S before the tenth day of the succeeding month;(3)The quarry parwana holder shall submit monthly return including details of mineral usage as per Form T before the tenth day of the succeeding month;(4)The mineral concession holder shall furnish to the Government, other such returns and statements and within such period as may be specified as per the rules.(5)If it is found that the mineral concession holder has submitted incomplete or wrong or false information in monthly or annual returns or fails to submit a return within the date specified, the Government may:(a)order suspension of all mining operations in the mine and may revoke the order of suspension only after ensuring proper compliance;(b)take action to initiate prosecution under these rules; and/ or(c)recommend termination of the mineral concession, in case such suppression or misrepresentation of information indicates abetment or connivance of illegal mining.
