Section 14(2) in The Mineral Concession Rules, 1960
(2)A prospecting license may contain such other conditions relating to the following as the State Government may think fit to impose, namely:-(i)compensation for damage to land in respect of which the license has been granted;(ii)indemnity to Government against the claim of a third party for any damage, injury or disturbance caused to him by the licensee;(iii)restrictions regarding felling of trees on an unoccupied and unreserved Government land;(iv)restrictions on prospecting operations in any area prohibited by any competent authority;(v)operations in a reserved or protected forest;(vi)conditions regarding entry on occupied land;(vii)facilities to be given by the licensee for working other minerals in the licensed area or adjacent areas;(viii)[ filing of civil suits or petitions relating to disputes arising out of the area under prospecting license.] [ Added by G.S.R. 296, dated 18.3.1983.]
