Section 20 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
20. Rights of lessee.
- Subject to the conditions mentioned in rule 19, the lessee, with respect to the land leased to him, shall have the right for the purpose of mining operations on that land to,-(i)work the mine;(ii)sink pits and shafts and construct buildings and roads;(iii)erect plant and machinery;(ii)use land for stacking purposes;(iii)do any other things specified in the lease; and(iv)to sell sand, river borne bajri, crusher dust and ordinary earth/clay from the lease granted for the establishment of stone crusher.
