Section 19(14) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(14)The mining lease may contain such other conditions as the Government may deem necessary in regard to the following, namely:-(i)the time limit, mode and place of payment of rents and royalties;(ii)the compensation for damage to the land covered by the lease;(iii)the felling of trees;(iv)the restriction of surface operations in any area prohibited by any authority;(v)the notice by lessee for surface occupation;(vi)the facilities to be given by the lessee for working other minor minerals in the leased area or adjacent areas;(vii)the entering and working in a reserved or protected forest;(viii)the securing of pits and shafts;(ix)the reporting of accidents;(x)the indemnity of Government against claims of third parties;(xi)the maintenance of sanitary conditions in the mining area;(xii)the forfeiture of property left after determination of the lease;(xiii)the delivery of possession over lands and mines on the surrender, expiration or determination of the lease;(xiv)the power to take possession of plant, machinery, premises and mines in the event of war or emergency;(xv)the mode and arrangement of transport of mineral from the leased area within the territory of Himachal Pradesh; and(xvi)no boulders, cobbles and hand broken ballast shall be transported outside the State.
