Section 23 in Gujarat Minor Mineral Concession Rules, 2010
23. Lessee to pay Compensation for Damage, Injury or Disturbance.
- The lessee shall be liable to pay to the Government the compensation, as may be determined by the Government, for all damages, injury or disturbances which may be caused by him in exercise of the powers granted by the lease and shall indemnify the Government against all claims, which may be made by third parties in respect of any such damage, injury or disturbance.
