Section 20 in Gujarat Minor Mineral Concession Rules, 2010
20. Transfer of quarry leas.
(1)The lessee shall not without the previous consent in writing of the Commissioner or an officer authorized by the Commissioner,-(a)assign, sublet or mortgage, or in any other manner transfer the quarry lease, or any right, title or interest therein, or(b)enter into or make any arrangement contract or understanding whereby the lessee will or may be directly or indirectly financed to a substantial extent by or under which the lessee's operations or undertaking will or may be substantially controlled by, any person or body of persons other than the lessee,(c)after obtaining the previous consent, in writing, of the Commissioner or an officer authorized by the Commissioner, the transfer of quarry lease shall have to be executed within the period of three months from the date of such consent, in Form H.(2)The consent given by the Commissioner under sub-rule (1) shall not be effective unless the holder of quarry lease makes payment of a fee to the Government,-(a)in case the quarry lease is transferred for the first time, an amount equal to the single dead rent chargeable per year, and(b)in case the quarry lease is transferred for the second or any additional time, an amount equal to twice the amount of yearly dead rent or twelve and half (12 ½) percent of the monitory consideration for such transfer, whichever is higher:Provided that the conditions regulating the grant or holding of a quarry lease specified in rules 4, 14 and 15 shall be applicable in the case of such transfer.
