Section 11(5) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(5)Every application for grant or renewal of quarry lease shall be in addition to the documents mentioned above shall be accompanied with,(a)Mining dues clearances certificate.(b)Record of rights of the area applied for.(c)A map showing the location of the area.(d)Approved Mining plan and progressive mine closure plan for the area in case of renewal.(e)Solvency Certificate of the applicant issued from a revenue officer not below the rank of Tahsildar.(f)Environment Clearance Certificate issued from the appropriate authority in case of renewal, if environment clearance period expires for the period requested for extraction.
