Section 57 in Gujarat Minor Mineral Concession Rules, 2010
57. Grant of quarry Parwana.
(1)On an application made to the Competent Authority, he may grant a quarry Parwana to extract and remove the minor mineral from a plot not exceeding two thousand square meters, as may be notified by the Competent Authority. The Competent Authority may grant such Parwana in the following priorities:(a)Individual families of Khanias, belonging to the (1) Castes or the Schedule Tribes, who do physical work of excavating minor mineral in the area applied for:Provided that the applicant shall require to attach a certificate to that effect, with the application, issued by the authority authorized to issue such certificate;(b)Individual families of Khanias, who do physical work of excavating minor mineral in the area applied for;(c)individual Khanias who do physical work in excavating minor minerals in any other areas:Provided that in case of quarry Parwana for ordinary sand, the communities who are traditionally engaged in sand mining such as Vanjara and Ode may be given priority:-Provided further that no Parwana shall be granted to any person who holds a quarry lease.(2)In case of granting quarry Parwana in the Schedule area, the Competent Authority shall obtain, prior to granting quarry Parwana, the recommendations of the Gram Sabha in whose area the quarry land is situated.
