Section 18(11) in Gujarat Minor Mineral Concession Rules, 2017
(11)To commence operations within specified time, not to work in certain areas and to work in a workman like manner -(a)The lessee shall commence mining operations within the time period specified herein and in the mining plan. All mining operation shall be conducted by the lessee in a proper, skillful and workman-like manner and the lessee shall reduce waste and do careful storage of waste and removal of all valuable minerals within the quarry:Explanation. - For the purpose of this clause (a) of sub-rule (11) of rule 188, mining operations shall include the erection of machinery, laying of a tramway or construction of a road in connection with the working of the mine.(b)The lessee shall not, in the case of village roads (including any track shown in the revenue record as village road) and other district roads, allow any working to be carried on within a distance of ten metres of the outer edge of the cutting except with the previous permission of the Government in this behalf and otherwise than in accordance with such directions, restrictions and additions, either general or special, which may be attached to such permission.
