Section 67(1) in Gujarat Minor Mineral Concession Rules, 2017
(1)For the purpose of carrying out mining operations in accordance with these rules, every quarry lease holder shall employ a part-time mining engineer and a part-time geologist.(a)In case of minerals specified in Part A of Schedule III, the part-time mining engineer and geologist can be employed up to a maximum of:(i)eighteen mines/quarries where mining is carried out by manual means; and(ii)twelve mines/quarries where mining is carried out by any other means;provided that all such mines/quarries are located within a radius of fifty kilometres.(b)In case of minerals specified in Part B of Schedule III, the part-time mining engineer and geologist can be employed up to a maximum of six mines/quarries; provided that all such mines/quarries are located within a radius of fifty kilometres:Provided further that a whole-time geologist may be employed in-lieu of a part-time mining engineer.
