Section 41(6) in Gujarat Minor Mineral Concession Rules, 2017
(6)Every application made under sub-rule (3) prior to lapse of the quarry lease or under sub-rule (5) for revival of the quarry lease shall specify in detail:(a)the reasons on account of which it will not be possible for the lessee to undertake or on account of which the lessee failed to undertake quarrying operations or continue such operations;(b)the manner in which such reasons are beyond the control of the lessee: and(c)the steps that have been taken by the lessee to mitigate the impact of such reasons.Provided that the Government may seek such additional information, documents or clarifications with respect to the application as it may require.
