Section 25 in Gujarat Minor Mineral Concession Rules, 2010
25. Lessee to Vacate Encroachment and Pay Fine.
- If the lessee is found to have encroached upon an area not included in the lease the Competent Authority shall issue a notice to vacate the area. The lessee shall vacate the area and stop excavation in the disputed area immediately. The lessee shall be liable to pay the fine which may extend upto 100% of royalty and an amount equal to the mineral value for the mineral excavated.
