Section 61(2) in Gujarat Minor Mineral Concession Rules, 2010
(2)In case the land for which the quarry permit is applied for, is occupied by someone, a letter of no objection to the extraction of the mineral obtain from the occupier of such land, shall be attached with the application.Provided that in case of private lands under cultivation, an order from the revenue officer authorsied to permit the non-agricultural use of the land shall be enclosed.
