Section 43 in The U.P. Minor Minerals (Concession) Rules, 1963
43. Lessee to secure and keep in good condition pits, shafts, etc.
- The lessee shall during the subsistence of the lease sufficiently secure and keep open with timber or other durable means all pits, shafts and working that may be made or used in the land and make and maintain sufficient fences to the satisfaction of the State Government, round every such pit, shaft or working, whether the same is abandoned or not, and shall during the same period keep all working in the land, except such as may be abandoned, accessible and free from water and foul air, as far as possible.
