Section 51 in Gujarat Minor Mineral Concession Rules, 2010
51. Certain Special conditions of lease.
(1)Notwithstanding anything contained in these rules, a quarry lease may contain such other conditions as the Competent Authority may deem fit regarding,-(i)time limit and mode of payment of rent and royalty,(ii)notice by lessee for surface occupation,(iii)security pits and shafts,(iv)provision for maintenance of proper weighing records .(2)A quarry lease may contain any other special conditions, which the Competent Authority may specify with the prior approval of the Government.
