Section 18(5) in Gujarat Minor Mineral Concession Rules, 2017
(5)Not to enter upon reserved forest. - The lessee shall not, without the express sanction of the Divisional Forest Officer, cut down or injure any timber or trees on the lease area but may, without such sanction, clear away any bush wood or under-growth which interferes with any of its operations.Notwithstanding the aforesaid, the lessee shall enter upon any reserved forest included in the lease area only after giving seven days previous written notice to the Divisional Forest Officer and after obtaining the written sanction of that officer and the lessee shall comply with such conditions as that officer may, in his absolute discretion, prescribe.The lessee shall pay such compensation as may be assessed by the Chief Conservator of Forests for any damage caused to the land in any area of the reserved forest on account of the mining operations carried out in such area.
