Section 4(4) in Gujarat Minor Mineral Concession Rules, 2010
(4)No quarry lease shall be granted in respect of lands notified by the Government as reserved for use of Government, local authorities or for any other public or special purposes. Such reservations shall be reviewed from time to time or at least once in five years:Provided that where any land in respect of which a quarry lease granted is notified by Government as reserved under this sub-rule, subsequent to such grant, it shall be lawful for the Competent Authority to renew such a quarry lease after the previous approval of the Commissioner.
