Section 66(2) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(2)Any quarry permit granted under rule 59 and 60 may contain such other conditions as the Competent Officer granting permit may deem necessary in regard of following matters:-(a)The limit, mode and place of payment of rent and royalties.(b)Compensation for damage to the land covered by the permit.(c)Felling of trees.(d)Restriction of surface operation in any area specified by any authority(e)Entering and working in any reserved area.(f)Reporting of accident(g)Indemnity to Government against claims of third parties.(h)Period within which the minor mineral shall be extracted and removed.(i)Forfeiture of property left after cancellation or expiry of permit.
