Section 89 in Gujarat Minor Mineral Concession Rules, 2017
89. Amalgamation of quarry leases.
(1)The Government may in the interest of mineral development and with reasons to be recorded in writing, permit amalgamation of two or more adjoining quarry leases held by a lessee:Provided that the period of amalgamated quarry leases shall be co-terminus with the quarry lease whose period will expire first.(2)The quarry lease holder shall, within thirty days of the date of amalgamation of quarry leases carried out under sub-rule (1), inform the Government in writing.
