Section 31 in Gujarat Minor Mineral Concession Rules, 2010
31. Lessee to Commence Quarry Operations Within Time-limit.
- Unless the Competent Authority permits otherwise for reasons to be recorded in writing, the lessee shall commence quarry operations within ninety days from the date of execution of the lease and the lessee shall carry on such operations in a proper, skillful and workman-like manner and shall prevent waste by removal of overburden, careful storage of waste and removal of all valuable minor minerals within the quarry.
