Section 51(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)Notwithstanding anything contained in these rules, a quarry lease may contain such other conditions as the Competent Authority may deem fit regarding,-(i)time limit and mode of payment of rent and royalty,(ii)notice by lessee for surface occupation,(iii)security pits and shafts,(iv)provision for maintenance of proper weighing records .
