Section 17(5) in Gujarat Minor Mineral Concession Rules, 2010
(5)Notwithstanding anything contained in the foregoing provisions of this rule, the Commissioner may at any time by giving to the lessee six months notice in writing for cancellation of the lease if the area for which the lease has been granted or any part thereof is required by the Government for any public purpose. A declaration in this regard, under the signature of the Commissioner that the area, or as the case may be, the part of the area is so required shall, as between the lessee and the Government be conclusive.
