Section 45 in Gujarat Minor Mineral Concession Rules, 2017
45. Creation of Encumbrances.
- A person holding a quarry lease shall not except with the prior written permission of the Government or the officer authorised by the Government:(a)assign, sublet, mortgage or otherwise encumber the quarry lease or any right, title or interest therein; or(b)enter into or make any arrangement, contract or understanding whereby the quarry lease holder will or may be directly or indirectly financed to a substantial extent by or under which the operations or undertaking of the quarry lease holder will or may be substantially controlled by, any person or body of persons other than the holder of the quarry lease.
