Section 28 in Gujarat Minor Mineral Concession Rules, 2017
28. Removal from agricultural lands.
- Any occupant of an agricultural land shall be permitted to remove minerals from the agricultural land for the betterment thereof:Provided that any sale of the mineral or any removal of the mineral by any other person from agricultural lands shall require a permit from the Government, which permit shall be granted in accordance with and governed by the same procedure for grant of a quarry permit as set out in Chapter IV.
