Section 22 in Gujarat Minor Mineral Concession Rules, 2017
22. Procedure for grant.
(1)On an application made to the Government in writing and on payment of the following sums of money by the applicant, the Government may grant a quarry permit, in Form E, to any person:(a)payment of one hundred per cent of the royalty to the Government as specified in the rules;(b)payment of a permit premium equivalent to fifty per cent of the royalty to the Government as specified in the rules;(c)in addition to the payments made under clauses (a) and (b), payment of a sum equivalent to twenty per cent of the aggregate of royalty and permit premium as a security deposit, which shall be refunded without any interest payments, after any adjustments as may be deemed appropriate by the Government, after ninety days from the date of expiry of the quarry permit;(d)contribution of such amounts as may be required under section 15A to designated account of the District Mineral Foundation; and(e)payment of such other amounts as may be required under any law for the time being in force to the concerned authorities.(2)In the event that the royalty rates are increased by the Government during the tenure of the quarry permit, the permit holder shall pay to the Government, within fifteen days of the date of such notification, the additional royalty, permit premium, security deposit and district mineral foundation contribution amounts.(3)The Government may refuse to grant a quarry permit for reasons to be recorded and communicated to the applicant in writing. The amount of royalty, permit premium, security deposit and contributions to the District Mineral Foundation shall be refunded on refusal to grant a quarry permit.(4)No quarry permit for building limestone shall be granted in areas containing more than eighty five per cent CaCO3, except in the areas of less than four hectares containing isolated pockets of limestone.(5)A quarry permit shall be granted in a Scheduled Area, only upon receiving a recommendation from the Gram Sabha within whose area the quarry permit is applied for.
