Section 19 in The Bombay Minor Mineral Extraction Rules, 1955
19. Rights of lessee.
- Subject to the conditions mentioned in rule 18, the lessee shall have the right, for the purpose of his mining operations, to-(1)work mines or quarries;(2)sink pits and shafts and construct buildings and roads;(3)erect plant and machinery;(4)quarry and obtain building and road materials and make bricks;(5)use water and take timber;(6)use land for stacking purpose;(7)do any other thing specified in the lease.
