Section 47 in Gujarat Minor Mineral Concession Rules, 2010
47. Competent Authority to Cancel Lease or Impose Penalty on Breach of Condition.
- In case of any breach on the part of the lessee, his transferee or assignee of any of the conditions contained in the lease, other than those referred to in rule 22, the Competent Authority may cancel the lease and take possession of the said premises or impose fine not exceeding rupees five thousand.
