Section 20 in Gujarat Minor Mineral Concession Rules, 2017
20. Grant of a quarry permit.
- The Government may, upon receipt of an application in writing, grant a quarry permit in accordance with the provisions of this Chapter for using a minor mineral specified in Part A of Schedule III, to an individual who is an Indian national or company as defined in clause (20) of section 2 of the Companies Act, 2013, for work relating to: (i) the Government, (ii) a Government undertaking; or (iii) state or national importance; or (iv) excavation of earth for basement:Provided that the Government may, upon receipt of an application in writing, also grant a quarry permit for ordinary sand to:(a)an individual who is an Indian national, for using up to one hundred metric tonnes for construction of a house for dwelling purposes;(b)labour co-operative societies registered under the Gujarat Co-operative Societies Act, 1961 as on the date of commencement of these rules and traditionally undertaking manual mining, in accordance with the provisions of this Chapter.
