Section 3B(3) in West Bengal Land Reforms Rules, 1965.
(3)The [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.], may if he is satisfied after consideration of the report of the [Block Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] and the [Sub-divisional Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] that a permit may be granted for quarrying, digging or use, issue a permit in favour of the applicant in Formb1:Provided that no such permit shall be granted unless the fee mentioned in sub-rule (5) is paid:Provided further that no such permit shall be granted if(a)the land is double cropped or fit for double cropping;(b)the land is situated within the common area of any irrigational project;(c)in the case of sand quarrying, the thickness of sand seam is less than 6 metres;(d)the land is situated within 45 metres from any public road, railway track or any irrigation or drainage canal or any irrigation or drainage embankment, such distance being measured horizontally from the outer toe of the bank or the outer edge of the cutting, as the case may be.
