Section 17(f) in Gujarat Minor Mineral Concession Rules, 2017
(f)appropriate and use, with prior written permission of the officer authorised by the Government, water from any streams, watercourses, spring or other sources in or upon the lease area and to divert, step up or dam any such stream, watercourse and collect or impound any such water and to make, construct and maintain any water course, culverts, drains or reservoirs but not so as to deprive any cultivated lands, villages, buildings or watering places for livestock of a reasonable supply of water as before accustomed nor in any way to foul or pollute any streams or springs:
