Section 32(4) in Gujarat Minor Mineral Concession Rules, 2017
(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.
