Section 12(3) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(3)A mining lease may contain such other conditions as the State Government may deem necessary in regard to the following, namely:(a)the time-limit, mode and place of payment of rents and royalties;(b)compensation for damage to land in respect of which the lease has been granted;(c)restrictions regarding felling of trees on unoccupied and unreserved Government land;(d)the restriction of surface operations in any area prohibited by any authority;(e)the notice by lessee for surface occupation;(f)the provision of proper weighing machines;(g)facilities to be given by the lessee for working other minerals in the leased area or adjacent area;(h)the entering and working in a reserved or protected forest;(i)the securing of pits and shafts;(j)the reporting of accidents;(k)indemnity to Government against the claim of a third party for any damage, injury or disturbance caused to him by the lessee;(l)the delivery of possession of lands and mines on the surrender, expiration or termination of the lease;(m)the time limit for removal of mineral, ore, plant, machinery and other properties from the lease hold area after expiration, termination, surrender or abandonment of the mining lease;(n)the forfeiture of property left after termination of the lease;(o)the power to take possession of the plant, machinery, premises and mines in the event of war or emergency; and(p)filing of civil suits or petitions relating to disputes arising out of the area under lease:Provided that in case of a mining lease granted through auction, the State Government shall specify such conditions in the tender document for auction for grant of mining lease.
