Section 69A(3) in The Bombay Land Revenue Code, 1879
(3)If the State Government assigns to any person, its rights over any mines, minerals, quarries or mineral products and if for the proper enjoyment of such right, it is necessary that all or any of the powers specified in sub-sections (1) and (2) be exercised, the Collector may, by an order in writing subject to such conditions and reservations as he may specify, delegate such powers to the person to whom the right is assigned.
