Section 10 in Gujarat Minor Mineral Concession Rules, 2010
10. Grant of quarry lease.
(1)On receipt of an application for the grant of a quarry lease under rule 6, the Competent Authority after making such enquiries as it deems fit, may grant the quarry lease over a part or the whole of the area applied for, to the applicant. When an application is refused or grant with reduced in area, the Competent Authority shall communicate the reasons of its refusal or, as the case may be, reduction in area, in writing to the applicant. In case where there are more than one applicant for the same land or the land has been distributed, it shall communicate the reasons of refusal in writing to the applicants to whom such lease is not granted within seven days of granting the quarry lease or leases for the same land:Provided that before granting the quarry lease in the Schedule Area, the Competent Authority shall obtain the recommendations of the concerned Gram Sabha where the area of quarry is situated.(2)Where a quarry lease is granted under sub-rule(1), the requisite lease deed shall be executed in nine copies within three months of the date of order sanctioning the lease and if no such deed is executed within the said period, an order granting the lease shall be deemed to have revoked :Provided that where the Competent Authority is satisfied that the applicant is not responsible for the delay in the execution of the lease deed, he may permit the execution of the lease deed even after the expiry of the said period of three months. In any case, the further period shall not exceed one year from the date of sanction of lease. For the period of more than one year, the matter may be referred to the Government, whose decision shall be final.(3)The lease deed shall be executed in Form D or in a form as near thereto as the circumstances of each case may require.
