Section 41 in Gujarat Minor Mineral Concession Rules, 2010
41. Lessee to report discovery of other mineral to Competent Authority.
- The lessee shall report the discovery of any mineral not specified in the lease in the leased area without delay to the Competent Authority and shall not win or dispose off such mineral without obtaining a lease. He shall apply for a lease under the rules regulating the grant of mining leases for that mineral within a period of three months from the date of discovery, failing which it shall be open to the Government to grant a lease over such a mineral to any other person.
