Section 14 in Gujarat Minor Mineral Concession Rules, 2010
14. Restriction on area of quarry lease.
(1)No quarry lease shall be granted for an area exceeding twenty hectares and for an area less than one hectare:Provided that in case of sand, Kankar and gravel the quarry lease shall be granted for the maximum area not exceeding 10 hectares and the minimum area for grant shall not be less than 0.25 hectare:Provided further that the Government may, in any special case and under special circumstances, for the reasons to be recorded in writing, relax the provisions of this rule.(2)No lessee by himself or jointly with any person shall hold in the aggregate more than one square kilometer of area under one or more quarry leases in respect of one or more minor minerals within the State:Provided that if the Government is of the opinion that in the interest of mineral development or industrial development of the State, it is necessary so to do, it may, for the reasons to be recorded in writing, permit any industrial unit or co-operative society to hold one or more quarry leases covering an area in excess of the aforesaid aggregate area.(3)The area under any quarry lease shall be in a compact block unless the Competent Authority specifically directs otherwise for special reasons to be recorded in writing.
