Section 72 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
72. Grant or refusal of License.
- In granting or refusing a dealer's license under rule 71(3) (1) the Competent Officer shall take into consideration the following matters:-(a)The sale depot for minor mineral owned by any co-operative society.(b)The number of licensed dealers selling minor minerals in the area.(c)Availability of minor minerals of the kind required for sale.(d)General demand for minor mineral.
