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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(1)(e) in Gujarat Minor Mineral Concession Rules, 2017

(e)If the lessee fails to comply with the production requirements specified in the quarry lease deed and such non-compliance exceeds for more than seven instances in case of minerals specified in Part A-II or Part B of Schedule III or for more than three instances in case of minerals specified in Part A-I of Schedule III, the Government shall have a right to terminate the quarry lease without prejudice to any other proceeding to be taken against the lessee. The Government shall also have the right to terminate the quarry lease in the event that the annual production for minerals specified in Part A-I of Schedule III exceeds the total annual production limit for the mineral as per approved mining plan .