Section 11(1)(i) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(i)the licencee shall have the right to erect and bring upon the said lands all such temporary huts, sheds, structures, steam and other engines, machinery, conveniences, chattels and effects as may be deemed proper and necessary for effectually carrying on its prospecting operations or for the employment of workmen thereon;