Section 11 in The Bombay Minor Mineral Extraction Rules, 1955
11. Register of quarrying leases A register of quarrying leases shall be maintained by each competent officer specifying the following particulars.
-A. (i) Name of the lessee and his address;(ii)Particulars and area of the land in respect of which the lease has been granted and the period of the lease,(iii)Date on which the lease is granted;(iv)Date on which formal lease is executed;(v)Rates of royalty, surface rent and dead rent;(vi)Minor mineral or mineral's for which the lease is valid;(vii)Amount of security deposit;B. (i) Date of renewal,(ii)Period of renewal,(iii)Total area under renewal;(iv)Minor mineral or minerals for which renewed lease is valid;(v)Rate of royalty;(vi)Rate of surface rent;(vii)Rate of dead rent;(viii)Amount of security deposit:C. Date of determination of the lease.
