Section 4(2) in The Bombay Minor Mineral Extraction Rules, 1955
(2)Every application shall be accompanied by a fee of [Rs. 100] [Substituted by G.N. of 9.11.1984.] and by certified copies of the relevant extracts of the Record of Rights pertaining to the lands in respect of which the quarrying lease is applied for and also by a certificate of financial standing of the applicant from a Revenue Officer not below the rank of a Mamlatdar or from any banking company in this State as defined in the Banking Companies Act, 1949, or a co-operative bank registered under the Bombay Co-operative Societies Act, 1925 :[Provided that, an application for a quarrying lease for ordinary clay by village potters or makers of bricks or tiles shall, where the area of the lease does not exceed five acres and the period thereof does not exceed five years, be accompanied by a fee of [Rs. 55] [Added by G.N. of 9.10.1959.],
