(28)A quarrying lease may contain such other conditions as the Sanctioning Authority may deem necessary in regard to 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 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 facilities to be given by the lessee for working other minerals in the leased area or adjacent area;(g)the entering and working in a reserved or protected forest;(h)the security pits and shafts;(i)the reporting of accidents;(j)the indemnity to State Government against claims of third parties;(k)the maintenance of sanitary conditions in the mining area;(l)the delivery of possession over lands and mines on the surrender, expiration or determination of the lease;(m)the forfeiture of property left after determination of the lease;(n)the pow er to take possession of plant, machinery, premises, and mines in the event of war or emergency;(o)the manner in which rights of third parties may be protected (whether by way of payment of compensation or otherwise) in cases where any such party is pre-judicially affected by reason of any mining operation;(p)the manner in which rehabilitation of flora and other vegetation such as trees, shrubs and the like destroyed by reason of any quarrying or mining operation shall be made in the same area or in any other areas selected by the State Government, (whether by way of reimbursement of the cost of rehabilitation or otherwise) by the person holding the quarry lease;(q)the construction, maintenance and use of roads, power transmission lines, tramways, railways, aerial rope ways, pipelines and making of passage for water for mining purposes on any land comprised in a quarry or to other mineral concessions.
