Section 32 in The Bombay Minor Mineral Extraction Rules, 1955
32. Conditions on which the quarrying the permit shall be granted.
(1)(a)Every quarrying permit granted under rule 29 shall contain a condition that the depth of the pit below the surface shall not exceed 20 feet.(b)Any quarrying permit granted under rule 29 may contain such other conditions as the officer granting the permit may deem necessary in regard to the following matters :-(1)Time limit, mode and place of payment of rents and royalties.(2)Compensation for damage to the land covered by the permit.(3)Felling of trees.(4)Restriction of surface operation in any area prohibited by any authority.(5)Entering and working in any reserved or protected forest.(6)Reporting all accidents.(7)Indemnity to Government against claims of third parties.(8)Period within which the minor mineral shall be extracted and removed and delivery of possession over lands on the expiry of such period or on the removal of the quantity of the minor mineral for which the permit is valid.(9)Forfeiture of property left after cancellation of the permit.(10)[ Plugging of bore holes and filling up or fencing all excavations in the land covered by the permit before delivery of possession over lands on the expiry of the period specified in item (8) or on cancellation of the permit.] [Added by G.N. of 19.7.1958.](2)In case of breach of any of the conditions subject to which the permit is granted, the competent officer may cancel it. On cancellation of the permit, the quarried materials lying on the land from which they are extracted shall become the absolute property of the Government.
