Section 4(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)The following shall be the pre-requisites for conduct of an auction for grant of a quarry lease, namely:(a)evidence of mineral resources shall have been established in the proposed quarry lease area in accordance with the parameters prescribed in Schedule I;(b)the quarry lease area shall be identified and demarcated using differential global positioning system and shall have a topographic and geological map prepared using total station. The extent of the area so demarcated shall include the area required for all activities falling under the definition of a 'mine' as defined in clause (j) of sub-section (1) of section 2 of the Mines Act 1952 (35 of 1952), including non-mineralised area;(c)the quarry lease area so demarcated shall classified into forest land, land owned by the Government and land not owned by the Government and any Scheduled Area comprised therein shall also be identified;(d)an electronic auction portal which meets the minimum technical and security requirements as specified in the guidelines for compliance to quality requirements of e-Procurement Systems issued by the Standardisation Testing and Quality Certification Directorate, Department of Information Technology, Ministry of Communications and Information Technology, Government of India or any other certification/guidelines as specified by the Government shall have been established;(e)the price per metric tonne of the mineral(s) shall have been published by the Government at least once in the twelve months immediately preceding the auction;(f)the Government shall provide details of the areas over which a quarry lease is proposed to be granted in the following manner, namely:(i)in two daily newspapers circulating in such area, of which one shall be in the regional language;(ii)in the local language in the Panchayat, Municipality or Municipal Corporation, as the case may be and in the offices of the District Collector, the Sub-divisional Magistrate and the Tehsil, as applicable;(iii)on the website of the Government;(iv)on the electronic auction portal; and(g)if the area over which a quarry lease is proposed to be granted comprises of a Scheduled Area, the prior approval of the gram sabha for such grant shall have been obtained.
