Section 14 in Gujarat Minor Mineral Concession Rules, 2017
14. Restriction on maximum area.
- No person shall acquire in respect of a particular mineral, one or more quarry lease in the State covering a total area of more than:(a)fifty hectares, in case minerals specified in Part A of Schedule III; and(b)five square kilometres, in case minerals specified in Part B of Schedule III:Provided that the Government may, in the interest of development of any mineral and for reasons to be recorded in writing, increase the maximum lease area for a particular mineral.
