Section 46 in Gujarat Minor Mineral Concession Rules, 2010
46. On Cancellation of Lease the Quarries be Delivered in Proper and Workable State.
- The lessee shall on expiry or on cancellation of the lease before the expiry of the lease, hand over to the Government all the quarries in the leased area in a proper and workable state, save in respect of any working the abandonment of which may have been sanctioned by the Competent Authority, the Government shall be immune from the lessees claims for damage on account of any land having been included in his lease which may subsequently be found not to have been available for the lease.
