Section 32(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)The lessee shall not carry on or allow to be carried on any quarry operations at any point within a distance of fifty meters, if no blasting is involved two hundred meters if blasting is involved, from the boundary of any railway line, except with the written permission of the railway administration concerned or from the boundary of any reservoir, canal, road or public works or buildings except with the previous permission of the Government. The permission of railway administration or Government may, in granting such permission, impose such conditions as it may deem fit.
