Section 43(4) in Gujarat Minor Mineral Concession Rules, 2017
(4)The lessee shall at the expiry or sooner termination of the quarry lease thereof deliver to the Government, within such period as may be notified by the Government:(a)all mines, pits, waterways and other works sunk or made on or under the lease area except such as have been abandoned with the sanction of the Government;(b)in an ordinary and fair course of working, all engines, machinery, plant, buildings, structures, other works and conveniences which at the commencement of the quarry lease term were upon or under the lease area including all such machinery set up by the lessee below ground which cannot be removed without causing injury to the mines, quarries or works under the lease area; and(c)all buildings and structures of bricks or stone erected by the lessee above ground level in good repair order and condition and fit in all respects for further working of the mines and minerals.
