Section 23(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)The Government may incorporate relevant additional conditions in the quarry permit, as it may deem fit, regarding:(a)the time-limit, mode and place of payment of rents and royalties;(b)the compensation for damage to land for which the quarry permit is granted;(c)the felling of trees;(d)entering and working in any reserved or protected forest;(e)reporting of all accidents;(f)indemnity to Government against claims of third parties;(g)the period within which the minor mineral shall be extracted and removed;(h)forfeiture of property left on the land for which the quarry permit is granted after cancellation of the permit; and(i)plugging of bore holes and filling up or fencing all excavations in the land for which the quarry permit was granted, on the expiry or cancellation of the permit.
