Section 14(2) in Gujarat Minor Mineral Concession Rules, 2010
(2)No lessee by himself or jointly with any person shall hold in the aggregate more than one square kilometer of area under one or more quarry leases in respect of one or more minor minerals within the State:Provided that if the Government is of the opinion that in the interest of mineral development or industrial development of the State, it is necessary so to do, it may, for the reasons to be recorded in writing, permit any industrial unit or co-operative society to hold one or more quarry leases covering an area in excess of the aforesaid aggregate area.
