Section 61(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)Any person may apply for a quarry permit, for the purpose of using the minor mineral for the work relating to Government, Government undertaking or for the work relating to individual himself, or for an occasional necessity, relating to the works of State or National importance, in Form L, in triplicate, with a non-refundable fee at the rate of Rs.100/- for every 500 tones or part thereof.
