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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(3) in Gujarat Minor Mineral Concession Rules, 2017

(3)The quarry parwana shall not be renewed for a period exceeding one year at a time. The application for renewal of the quarry parwana shall be made in Form G at least two months before the expiry of the quarry parwana. If the application for renewal is not made at least two months before the expiry of the quarry parwana, an additional fee of rupees fifty shall be paid for delay in applying for renewal of the quarry parwana:Provided that the quarry parwana shall not be renewed in the event that the application for renewal is made after expiry of the quarry parwana.