Section 58(15) in Gujarat Minor Mineral Concession Rules, 2010
(15)On or after expiry of the period of the Parwana or when the Parwana is cancelled before the date of expity of the period, after the date of such cancellation, the Parwana holder shall not carry on any quarry operation or remove any mineral that may have been excavated. If such Parwana holder is found to carry out any quarry operation or removing minerals, he shall be liable for punishment .under rule 6 8.
