Section 22 in The Bombay Minor Mineral Extraction Rules, 1955
22. Restrictions on grant of quarrying lease by private persons.
- A quarrying lease granted by a private person shall be subject to the restrictions prescribed in rules 3, 13(1), (2) and (4), (14) and 16(1) and shall be subject to the following conditions(a)the provisions of clauses (i), (ii), (iii), (iv), (vii), (viii), (ix), (x), (xi), [(xi-a)] [Inserted by G.N. of 27.1.1968.], (xii), (xiii), (xiv), (xvii) and (xviii) of sub-rule (1) of rule 18 shall apply to such lease with the modification that in clause (ii) and (iii) for the word "Collector" and in clause (vii) for the words "Competent Officer" and "Director of Industries" the word "lessor" shall be substituted.(b)The lessee may determine the lease at any time by giving not less than six month's notice in writing to the lessor.(c)The lease may contain such other conditions as may be agreed upon between the parties.
