Section 23(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)Every quarry permit granted under rule 200 shall be subject to the following conditions:(a)quarry permits for extraction of minor minerals not exceeding twenty thousand metric tonnes for a period of up to ninety days shall be granted by the District Collector:Provided that the Commissioner of Geology and Mining may, for reasons recorded in writing, grant a quarry permit for any longer period as it may deem fit for quantities exceeding two thousand metric tonnes but up to one lakh metric tonnes:Provided further that the Government may, for reasons recorded in writing, grant a quarry permit for any longer period as it may deem fit for quantities exceeding one lakh metric tonnes;(b)the depth of the pit below the surface shall not exceed six metres:Provided that in case of a quarry permit concerning ordinary sand, the same shall be governed as per rule 844;(c)the mineral shall be used for the specific purpose for which quarry permit is granted;(d)the holder of a quarry permit shall commence quarrying operations in accordance with the approved mining plan and after obtaining all applicable environmental clearances for the area; and(e)the holder of a quarry permit shall comply with all laws, rules, regulations, notifications, orders and the like, as may be applicable to the activities undertaken pursuant to a quarry permit.
