Section 85(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)The Government may, by an order in writing, require the quarry lease holder or the agency authorised under the second proviso to sub-section (1) of section 4, to preserve the cores or specimens of rocks and minerals obtained from specific boreholes or shafts in a specific manner or for any specific period or relax the provisions of this rule to such an extent as they may deem fit.
