Section 3B(4) in West Bengal Land Reforms Rules, 1965.
(4)Such permit shall be granted for [not exceeding three months] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.] and shall be subject to the following conditions, namely,(a)the raiyat shall not himself, or permit any person to, quarry sand or dig or use any earth or clay from his land except under a lease granted under the Mines and Minerals (Regulation and Development) Act, 1957 (Act 67 of 1957);(b)the raiyat shall pay revenue and cess regularly;(c)the raiyat shall not transfer the permit to any person;(d)the raiyat shall allow the [District Land and Land Reforms Officer] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.], the Sub-divisional Officer, the [Sub-divisional Land and Land Reforms Officer] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.], the [Block Land and Land Reforms Officer] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.] or any other officer authorised by the [District Land and Land Reforms Officer] [Substituted by Notification no. 3071-L-Ref., 10.7.2001, w.e.f. 10.7.2001.] in this behalf, to enter upon the land for inspection;(e)for actual operation of quarrying or digging or using 3 metres clear margin for every 2.5 metres depth shall be kept from the outer boundary of the adjacent plot or plots and maintained throughout the operation or the sides of the quarry shall be treated so as to form benches in a manner where the height of any bench shall not be more than the width of the bench and a clear margin of 3 metres shall be kept and maintained from the outer boundary of the adjacent land;(f)the permit may be cancelled at any time for any breach of the conditions;(g)the raiyat shall be wholly responsible for any breach of the conditions by the person to whom permission may be given by him for carrying out the operation.
