Section 63(2) in Gujarat Minor Mineral Concession Rules, 2010
(2)Where two or more Co-operative Societies have applied for a quarry permit in respect of the same land on the same day the Competent Authority shall after taking into consideration the matters specified below either grant the quarry permit to such one of the Co-operative Societies or distribute the land is such manner between the Co-operative Societies, as he deems fit:(i)past experience of the Co-operative Societies in quarry,(ii)number of quarry permits already held by the Co-operative Societies,(iii)financial resources and stability of the Co-operative societies,(iv)technical qualifications possessed by the member of the Co-operative Societies,(v)claim of the Co-operative Societies of having systematically worked the area at any time in the past.
