Section 54 in Chhattisgarh Minor Mineral Rules, 2015
54. Rights of lessee.
- Subject to the conditions specified in rule 51, the lessee, for the purposes of mining operations with respect to the land leased to him, shall have the right(i)to work the mines;(ii)to sink pits and construct building and roads;(iii)to erect plant and machinery;(iv)to mine and obtain building and road materials and make bricks, but not for the purposes of sale;(v)to use water;(vi)to use land for stacking purpose; and(vii)to do any other thing specified in the lease.
