Section 42 in Gujarat Minor Mineral Concession Rules, 2017
42. Surrender of the quarry lease.
(1)The lessee may make a written application to the Government in Form K for surrender of the entire area of the quarry lease after giving a notice in writing of not less than six calendar months from the intended date of surrender. Such application shall be accompanied by an approved final mine closure plan:Provided that the lessee may make a written application for surrender of a part of the area under quarry lease only in case the lessee has been unable to obtain forest clearance for such area and in such cases, the minimum area of the quarry lease shall stand adjusted accordingly.(2)The Government shall allow, through an order in writing, surrender of a quarry lease under sub-rule (1) if the following conditions are satisfied:(a)the lessee has submitted documents to evidence implementation of the approved final mine closure plan; and(b)all dues with respect to the quarry lease have been settled.(3)In case of surrender of the entire area of the quarry lease prior to exhaustion of mineral resources, the performance security provided by the lessee shall be forfeited.(4)In the event that the lessee surrenders the entire area of the quarry lease prior to expiry of the lease tenure on account of exhaustion of the mineral resources, the performance security provided by the lessee shall be returned after adjustment of dues, if any.(5)The lessee shall pay any expenditure over and above the performance security incurred by the Government, towards protective, reclamation and rehabilitation measures in the leased area of the quarry lease which has been surrendered.
