.-Every mining lease shall be subject to the following conditions:-(i)the provisions of clauses (b) to (l) [and (p) to (u)] [ Inserted by G.S.R. 449(E), dated 13.4.1988.] of sub-rule (1) of rule 27 shall apply to such leases with the modification that in clauses (c) and (d) for the words "State Government" the word "lessor" shall be substituted;(ia)[ mining operations shall be undertaken in accordance with the duly approved mining plan;] [ Inserted by G.S.R. 129(E), dated 20.2.1991.][* * *] [ Clause (ii) omitted by G.S.R. 21(E), dated 11.1.2002 (w.e.f. 11.1.2002).](iii)the lease may contain such other conditions, not being inconsistent with the provisions of the Act and these rules, as may be agreed upon between the parties;(iv)if the lessee makes any default in payment of royalty as required by section 9 or commits a breach of any of the conditions of the lease, the lessor shall give notice to the lessee requiring him to pay the royalty or remedy the breach, as the case may be, within sixty days from the date of the receipt of the notice and if the royalty is not paid or the breach is not remedied within such period, the lessor without prejudice to any proceeding that may be taken against the lessee determine the lease;(v)the lessee may determine the lease at any time by giving not less than one year's notice in writing to lessor.
