Section 58(10) in Gujarat Minor Mineral Concession Rules, 2010
(10)(a)The Parwana holder shall extract and remove the minor mineral from the area specified in the Parwana in such a manner that no damage is done to any high ways, road, agricultural lands, trees, or other places of public utility or property.(b)He shall not carry on any quarry operation within a distance of fifty meters of any railway line, high way, roads, river bank or other places of public utility or property.
