Section 30 in Gujarat Minor Mineral Concession Rules, 2010
30. Lessee not to Cut/Injure Trees Without Prior Permission.
(1)The lessee shall not cut or injure any tree in the leased area without the previous permission, in writing of the Competent Authority .(2)Notwithstanding anything contained in sub-rule (1), the lessee shall not cut or injure any tree in the leased area falling within reserved or protected forest without the previous permission in writing of the Divisional Forest Officer or an officer authorized by him in this behalf.
