Section 32 in Gujarat Minor Mineral Concession Rules, 2017
32. Conditions for grant of quarry parwana.
(1)The quarry parwana shall be granted in Form H on payment of a nonrefundable fee of:(a)rupees five hundred for an area up to one thousand square metres, and(b)rupees one thousand for an area more than one thousand square metres.(2)The quarry parwana holder shall make an application for renewal of the quarry parwana along with payment of a non-refundable fee at the rate of:(a)rupees five hundred for an area up to one thousand square metres, and(b)rupees one thousand for an area more than one thousand square metres.(3)The quarry parwana shall not be renewed for a period exceeding one year at a time. The application for renewal of the quarry parwana shall be made in Form G at least two months before the expiry of the quarry parwana. If the application for renewal is not made at least two months before the expiry of the quarry parwana, an additional fee of rupees fifty shall be paid for delay in applying for renewal of the quarry parwana:Provided that the quarry parwana shall not be renewed in the event that the application for renewal is made after expiry of the quarry parwana.(4)The quarry parwana shall be granted for a maximum period of one year, ending on 31st March of the subsequent year:Provided that if a quarry parwana has been granted in the last quarter of a financial year, it shall be valid up to the 31st March of the succeeding year.Explanation. - for the purpose of this sub-rule (4), the expression 'financial year' shall mean the period commencing from April 1 of a year and ending on March 31 of the subsequent year.(5)The quarry parwana holder shall pay in advance, royalty on the mineral to be extracted at fifty per cent of the rate mentioned in Table A of Schedule IV or fifty per cent of the dead rent mentioned in Table B of Schedule IV, whichever is higher.(6)The quarry parwana holder shall pay rupees five per hundred square metres or part thereof as surface rent in advance annually.(7)The quarry parwana holder shall also contribute such amounts as may be required under section 15A to designated account of the District Mineral Foundation.(8)The quarry parwana holder shall commence quarrying operations in accordance with the approved mining plan and after obtaining all applicable environmental clearances for the area.(9)In the event of any contravention of any of the provisions of this Chapter VII or the conditions of the quarry parwana, the quarry parwana shall be liable to be terminated.(10)If any mineral is removed without payment of royalty as required to be paid under the quarry parwana, the District Collector or any officer duly authorised by him may enter the land in respect of which the quarry parwana is granted and take possession of all or any of minerals or movable property or such part of it as will suffice to recover the royalty payable.(11)If the payment of any amount recoverable under the quarry parwana is not made within thirty days from the due date, the same may be recovered as arrears of land revenue and the quarry parwana may be terminated.(12)On or after expiry of the period of the quarry parwana or when the quarry parwana is terminated before the date of expiry of the period, the quarry parwana holder shall not, after the date of such cancellation, carry on any quarrying operations or remove any mineral that may have been excavated.(13)The quarry parwana holder shall maintain accounts to verify the production and payment of royalty in the manner as may be specified by the Commissioner.(14)In case no quarrying operations are carried out in the notified area specified in the quarry parwana, for a period of ninety days without any reasonable cause or without permission of the District Collector, the quarry parwana shall be liable to be terminated after giving the quarry parwana holder an opportunity to state his case.(15)Notwithstanding anything to the contrary contained herein, the provisions of rule 56 shall not apply to a quarry parwana issued under this Chapter VII.
