.-Subject to the conditions mentioned in rule 27, the lessee with respect to the land leased to him shall have the right for the purpose of mining operations on that land-(a)to work in the mines;(b)to sink pits and shafts and construct buildings and roads;(c)to erect plant and machinery;(d)to quarry and obtain building and road materials and make bricks;(e)to use water and take timber;(f)to use land for stacking purposes;(g)to do any other thing specified in the lease.
