Section 11(3) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(3)A prospecting licence or a composite licence may contain such other conditions as the State Government may deem fit to impose, namely:-(a)compensation for damage to land in respect of which the licence has been granted;(b)indemnity to Government against the claim of a third party for any damage, injury or disturbance caused to him by the licencee;(c)restrictions regarding felling of trees on unoccupied and unreserved Government land;(d)restrictions on prospecting operations in any area prohibited by any competent authority;(e)operations in forest land;(f)conditions regarding entry on occupied land;(g)facilities to be given by the licencee for working other minerals in the licenced area or adjacent areas;(h)filing of civil suits or petitions relating to disputes arising out of the area under prospecting licence:Provided that in case of a composite licence, the State Government shall specify such conditions in the tender document for auction for grant of composite licence.
