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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(1)(b) in Gujarat Minor Mineral Concession Rules, 2010

(b)such other conditions as the Competent Authority granting the permit may deem necessary regarding,-
(i)the time-limit, mode and place of payment of rents and royalties;
(ii)the compensation for damage to land for which the quarry permit is granted;
(iii)the felling of trees;
(v)entering and working in any reserved or protected forest;
(vi)reporting of all accidents;
(vii)indemnity to Government against claims of third parties;
(viii)the period within which the minor mineral shall be extracted and removed;
(ix)forfeiture of property left on the land for which the quarry permit is granted after cancellation of the permit,
(x)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.