Section 18(38) in Gujarat Minor Mineral Concession Rules, 2017
(38)Additional Conditions. - A quarry lease deed may contain such other conditions as the Government may deem necessary in regard to the following, namely:(a)the time-limit, mode and place of payment of rents, royalties and any other payments payable under the rules;(b)compensation for damage to land in respect of which the lease has been granted;(c)restrictions regarding felling of trees on unoccupied and unreserved Government land;(d)the restriction of surface operations in any area prohibited by any authority;(e)the notice by the lessee for surface occupation;(f)the provision of proper weighing machines and maintenance of weighing records;(g)facilities to be given by the lessee for working other minerals in the leased area or adjacent area;(h)the entering and working in a reserved or protected forest;(i)the securing of pits and shafts;(j)the reporting of accidents;(k)indemnity to Government against the claim of a third party for any damage, injury or disturbance caused to him by the lessee;(l)the delivery of possession of lands and mines on the surrender, expiration or termination of the lease;(m)the time limit for removal of any mineral, plant, machinery and other properties from the lease hold area after expiration, termination, surrender or abandonment of the quarry lease;(n)the forfeiture of property left after termination of the lease;(o)the power to take possession of the plant, machinery, premises and mines in the event of war or emergency;(p)filing of civil suits or petitions relating to disputes arising out of the area under lease:Provided that in case of a quarry lease granted through auction, the Government shall specify conditions relating to filing of such civil suits or petitions in the tender document for auction of the quarry lease;(q)the lessee shall abide by the provisions of any law for the time being in force and applicable to him relating to mines and minerals and other matters affecting the safety, health and convenience of the lessee's employees or of the public; and(r)such other special conditions which the Government may specify.
