Section 18(2) in The Bombay Minor Mineral Extraction Rules, 1955
(2)A quarrying lease may contain such other condition as the competent officer may deem necessary in regard to the following :-(i)Time limit, mode and place of payment of rents and royalties;(ii)Compensation for damage to the land covered by the lease;(iii)Felling of trees;(iv)Restriction of surface operations in any area prohibited by any authority;(v)Notice by lessee for surface occupation;(vi)Providing for proper weighing machine;(vii)Facilities to be given by the lessee for working other minerals in the leased area or adjacent areas;(viii)Entering and working in a reserved or protected forest;(ix)Securing pits and shafts;(x)Delivery of possession over lands and mines on the surrender, expiration or determination of the lease;(xi)Forfeiture of property left after determination of lease;(xii)Power to take possession of plant, machinery, premises and mines in the event of war or emergency.
