Section 79 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
79. Unauthorised Operation.
(1)No person shall undertake any quarry operation or collection of any mineral in any area without the lawful authorization or permission granted by the Competent Officer under the provisions of these rules.(2)No lessee or permit holder shall undertake any quarry operation in any area except under and in accordance with the terms and conditions of quarry lease or quarry permit under these rules.(3)If the Competent Officer finds that the lessee or permit holder has contravened sub- rule(2), he may order cancellation of lease or permit without compensation after giving due opportunity of being heard.(4)Whoever contravenes the provisions of these rules shall also be punishable in accordance with the Act:Provided that, nothing in this rule shall affect the provisions of the Maharashtra Land Revenue Code, 1966 and rules framed thereunder.
