Section 37 in The Bombay Minor Mineral Extraction Rules, 1955
37. Interpretation of quarrying lease.
- Every quarrying lease shall provide for the submission by the lessee of any question or dispute regarding the lease or any other matter or thing, construction of a term or condition in the lease or anything connected with the quarries or minor minerals specified in the lease, or the working or non-working of the quarry, the amount of payment of royalty or dead rent or its mode of payment to the Competent Officer, for the decision of Government which shall be final and binding on the lessee.
