Section 3 in Gujarat Minor Mineral Concession Rules, 2010
3. Non applicability of rules in certain cases.
- Nothing contained in these rules shall apply to,-(a)the departmental extraction for captive purpose of minor mineral by any Department of the Government, municipality or panchayat subject to general or special order or instructions issued by Government from time to time;(b)the extraction of minor mineral for captive purpose by any person for bonafide purposes in accordance with the provisions of rules 67, 68, 69 and 70 of the Gujarat Land Revenue Rules, 1972 or any rules corresponding to such rules;(c)the search for and winning of minor minerals on the surface by chipping of outcrops by a gemologist's hammer without involving any disturbance of the soil by way of digging of pits, trenches or otherwise;Explanation. - For the purpose of this sub-rule chipping of rock samples from the outcrop or collection of a few samples from the depth of upto a meter shall not be deemed as disturbing the soil or the surface.(d)the digging of wells for water and foundation for building and disposal of the minor mineral extracted thereof;(e)removal of mineral to the maximum extent of one hundred tones from the agricultural field for betterment of the agricultural land by the occupant himself:Provided that he shall pay the royalty to the Government at the rate mentioned in Schedule-1, if the mineral is sold or allowed to be removed by any other person.Chapter - II Grant of Quarry Leases
