Section 20(2) in Gujarat Minor Mineral Concession Rules, 2010
(2)The consent given by the Commissioner under sub-rule (1) shall not be effective unless the holder of quarry lease makes payment of a fee to the Government,-(a)in case the quarry lease is transferred for the first time, an amount equal to the single dead rent chargeable per year, and(b)in case the quarry lease is transferred for the second or any additional time, an amount equal to twice the amount of yearly dead rent or twelve and half (12 ½) percent of the monitory consideration for such transfer, whichever is higher:Provided that the conditions regulating the grant or holding of a quarry lease specified in rules 4, 14 and 15 shall be applicable in the case of such transfer.
