Section 30(1) in The Bombay Minor Mineral Extraction Rules, 1955
(1)An application for a quarrying permit shall contain the following particulars(i)Name, address and profession of the applicant.(ii)Quantity of the minor mineral for which the permit is required.(iii)Name of the minor mineral to be extracted and removed.(iv)Description of the lands from which the minor minerals is to be extracted and removed.(v)Purpose for which the minor mineral is to be used.
