Section 8 in The Bombay Minor Mineral Extraction Rules, 1955
8. Register of applications.
- A register of applications for quarrying leases shall be maintained by each competent officer specifying therein the following particulars : -(i)Name of the applicant;(ii)Address of the applicant;(iii)Particulars of the land applied for and its area;(iv)Minor mineral or minerals which the applicant desires to extract;(v)Period for which quarrying lease is required;(vi)Action taken on the application and date of orders.
