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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(1)(d) in Gujarat Minor Mineral Concession Rules, 2017

(d)Subject to clause (b) of sub-rule (1) of rule (1)3, if the lessee makes any default in any payment prescribed under these rules or the quarry lease deed or commits a breach of any of the conditions specified in rule 177, 188 or 19, the Government shall give notice in writing to the lessee requiring him to pay such payments and remedy the breach, as the case may be, within sixty days from the date of the receipt of the notice and if such payments are not paid or/and the breach is not remedied within the said period, the Government may, without prejudice to any other proceedings that may be taken against him, terminate the quarry lease and forfeit or appropriate the whole or part of the performance security in the manner provided in the quarry lease deed and these rules.