Section 47 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
47. Rights of lessee.
- Subject to the conditions mentioned in rule 46, the lessee shall have the right, for the purpose of his quarry operations, to :-(1)work quarries;(2)sink pits and shafts and construct building and roads;(3)erect plant and machinery;(4)surrender of part of the area leased out to him during continuance of the lease, provided the lessee again demarcates the area so retained at his cost and give at least six months notice to the Competent Officer about his intention to surrender part of the area;(5)quarry and obtain building and road materials and make bricks on payment of royalty;(6)use water;(7)use land for stacking purposes;(8)do any other thing specified in the lease.
