Section 22 in The Punjab Minor Mineral Concession Rules, 1964
22. Right of lessee.
- Subject to the conditions mentioned in rule 21 the lessee, with respect to the land leased to him, shall have the right for the purposes of mining operations on that land to -(i)work the mines;(ii)sink pits and shafts and construct building and roads;(iii)erect plant and machinery;(iv)quarry and obtain building and road materials and make bricks but not for sale;(v)use water and take timber;(vi)use land for stacking purposes;(vii)do any other thing specified in the lease.
