Section 6(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)The Government shall issue a notice inviting tender to commence the auction process and such notice shall contain the following, namely:-(a)brief particulars regarding the area under auction, identified and demarcated in accordance with clauses (b) and (c) of sub-rule (2) of rule 4;(b)estimated mineral resources and brief particulars regarding evidence of mineral resources with respect to all minerals discovered in the area in accordance with the provisions of Schedule I;(c)particulars of reservation of the mineral block for any specified enduse.In cases where the Government reserves one or more minerals within a block for any specified end-use in the tender document, such minerals shall be utilised solely for the specified end-use and shall not be sold or transferred or otherwise disposed of, either directly or indirectly. Utilisation, sale, transfer and other disposal of any mineral for which no end-use has been specified or which is subsequently discovered, shall be subject to such terms and conditions as specified in the rules;(d)In case of a Scheduled Area, special conditions, if any prescribed pursuant to sub-rule (3) or sub-rule (4) of rule 4;
