Section 50 in Gujarat Minor Mineral Concession Rules, 2010
50. Lessee to Take Steps to Ease Slopes/Restore Top Soil In Forest Lands.
- In case of quarry leases in forest lands, the lessee shall take all reasonable steps to ease the slopes and restore top soil in areas worked out, exploited or mined, and it shall be open to the Government to afforest such areas, even during the existence of the lease.
