Section 22(a) in The Bombay Minor Mineral Extraction Rules, 1955
(a)the provisions of clauses (i), (ii), (iii), (iv), (vii), (viii), (ix), (x), (xi), [(xi-a)] [Inserted by G.N. of 27.1.1968.], (xii), (xiii), (xiv), (xvii) and (xviii) of sub-rule (1) of rule 18 shall apply to such lease with the modification that in clause (ii) and (iii) for the word "Collector" and in clause (vii) for the words "Competent Officer" and "Director of Industries" the word "lessor" shall be substituted.
