Section 10(2) in Atomic Minerals Concession Rules, 2016
(2)A mining lease may contain such other conditions as the State Government may deem necessary in respect of the following, namely:-(a)the time-limit, mode and place of payment of rents and royalties;(b)the compensation for damage to the land covered by the lease;(c)the felling of trees;(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)the entering and working in a reserved or protected forest;(h)the securing of pits and shafts;(i)the reporting of accidents;(j)the indemnity to Government against claims of third parties;(k)the delivery of possession of lands and mines on the surrender, expiration or determination of the lease;(l)the time limit for removal of mineral, ore, plant, machinery and other properties from the lease hold area after expiration, or sooner termination or surrender or abandonment of the mining lease;(m)the forfeiture of property left after termination of lease;(n)the power to take possession of plant, machinery, premises and mines in the event of war or emergency;(o)filing of civil suits or petitions relating to disputes arising out of the area under lease.
