Section 39 in Gujarat Minor Mineral Concession Rules, 2010
39. Erect of any structures, machinery, tramways etc.
- The lessee may erect on the land leased any structures, machinery, tramways etc., required for bonafide quarry purposes and such structures, machinery, tramways etc., and any accumulated minerals shall become the property of the Government if not removed on the date of expiry or sooner on cancellation of the lease.
