Section 69A(2) in The Bombay Land Revenue Code, 1879
(2)The rights of the Government to mines and mineral products in land reserved under section 69 or the rights of the Government to mines, minerals and quarries vested under sub-section (1) includes the right of access to land for the purpose of prospecting and working mines and the right to occupy such other lands as may be necessary for purposes of erection of offices, workmen's dwellings and machinery, the stacking of minerals and deposit of refuse, the construction of roads, railways, or tram-lines and any other purposes which the State Government may declare to be subsidiary to prospecting and working mines.
