Section 12(7) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(7)Subject to the conditions mentioned in this rule, the lessee shall, with respect to the land leased to him, have the right for the purpose of mining operations on that land -(a)to work the mines;(b)to sink pits and shafts and construct buildings and roads;(c)to erect plant and machinery;(d)to quarry and obtain building and road materials and make bricks;(e)to use water and take timber;(f)to use land for stacking purpose;(g)to do any other thing specified in the lease.
