Section 22 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
22. Grant of recognition by Government.
(1)Any person possessing the qualifications and experience required under sub-rule (2) of rule 22B of Mineral Concession Rules 1960, may apply for such recognition to the Competent Officer designated by the Government for this purpose.(2)The Competent Officer after making such enquiry as it deems fit, may grant or refuse to grant recognition. Where recognition is refused the Competent Officer shall record the reasons in writing and communicate the same to the applicant.(3)A recognition shall be granted for an initial period of five years and may be renewed for further periods not exceeding five years at a time:Provided that, the Competent Officer may refuse to renew recognition for reasons to be recorded in writing after giving an opportunity of being heard to the person concerned.
