Section 29 in The Bombay Minor Mineral Extraction Rules, 1955
29. Grant of quarrying permits.
- On an application made to him, the Competent Officer may grant a quarrying permit to any person to extract and remove from any specified land within the limits of his jurisdiction any minor mineral not exceeding in quantity 10,000 brass under any one permit, on payment of such royalties as the competent officer may fix but not exceeding the royalties calculated at the rates specified in Schedule 1 to these rules and also on payment of such land revenue and cesses as may be assessable on the lands :Provided that, the competent officer may refuse to grant such permit for reasons to be recorded in writing.
