- Subject to the conditions specified in rule 30 the lessee for the purposes of mining operations with respect to the land leased to him shall have the right :-(i)to work the mines;(ii)to sink pits and construct buildings and roads;(iii)to erect plant and machinery;(iv)to quarry and obtain building and road materials and make bricks, but not for sale;(v)to use water;(vi)to use land for stacking purpose;(vii)to do any other thing specified in the lease.
