Section 64 in Gujarat Minor Mineral Concession Rules, 2010
64. Conditions on which the quarry permit shall be granted.
(1)Every quarry permit granted under rule 62 shall be subject to,-(a)the condition that the depth of the pit below the surface shall not exceed 6 meters.(b)such other conditions as the Competent Authority granting the permit may deem necessary regarding,-(i)the time-limit, mode and place of payment of rents and royalties;(ii)the compensation for damage to land for which the quarry permit is granted;(iii)the felling of trees;(v)entering and working in any reserved or protected forest;(vi)reporting of all accidents;(vii)indemnity to Government against claims of third parties;(viii)the period within which the minor mineral shall be extracted and removed;(ix)forfeiture of property left on the land for which the quarry permit is granted after cancellation of the permit,(x)plugging of bore holes and filling up or fencing all excavations in the land for which the quarry permit was granted, on the expiry or cancellation of the permit.(2)In case of breach of any of the conditions subject to which the permit is granted the Competent Authority may cancel it. On cancellation of the permit the quarried materials lying on the land from which they are extracted shall become the absolute property of the Government.(3)A register of quarry permit shall be maintained by the Competent Authority, in Form N.Chapter-VI Revision
