Section 57(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)On an application made to the Competent Authority, he may grant a quarry Parwana to extract and remove the minor mineral from a plot not exceeding two thousand square meters, as may be notified by the Competent Authority. The Competent Authority may grant such Parwana in the following priorities:(a)Individual families of Khanias, belonging to the (1) Castes or the Schedule Tribes, who do physical work of excavating minor mineral in the area applied for:Provided that the applicant shall require to attach a certificate to that effect, with the application, issued by the authority authorized to issue such certificate;(b)Individual families of Khanias, who do physical work of excavating minor mineral in the area applied for;(c)individual Khanias who do physical work in excavating minor minerals in any other areas:Provided that in case of quarry Parwana for ordinary sand, the communities who are traditionally engaged in sand mining such as Vanjara and Ode may be given priority:-Provided further that no Parwana shall be granted to any person who holds a quarry lease.
