Section 3A in West Bengal Land Reforms Rules, 1965.
3A. Terms and conditions for quarrying sand, etc., under sub-section (2A) of section 4
. (1) A raiyat intending to(a)quarry sand, or permit any person to quarry sand, from his holding, or(b)dig or use or permit any person to dig or use, earth or clay from his holding for the manufacture of bricks, tiles, for any purpose other than his own use, shall make an application in Formal for a permit for such quarrying or digging or use to the [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] through the digging [Block Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] of the area. A copy of the application shall be sent at the same time to the [Sub-divisional Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] and to the [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.].(2)Where such quarrying of sand or digging or use of earth or clay is intended to be done by any person other than the raiyat, the particulars of such person shall be mentioned in such application.(3)Where an application is made for a permit for quarrying of sand, such application must be accompanied by a certificate from the local Executive . Engineer of the Public Works Department, Government of West Bengal, indicating the depth of sand seam and its thickness.(4)For the purpose of obtaining the certificate referred to in sub-rule (3), an application shall be made to such Executive Engineer, stating therein the particulars of the land (police station, mauza, khatian No., plot No. and area) and enclosing therewith a duly receipted Treasury Challan showing payment of a fee of five hundred rupees for the inspection and investigation to be made by the Executive Engineer.
