Section 32 in Gujarat Minor Mineral Concession Rules, 2010
32. Prior Permission From Railway Authority/Government in certain cases.
(1)The lessee shall not carry on or allow to be carried on any quarry operations at any point within a distance of fifty meters, if no blasting is involved two hundred meters if blasting is involved, from the boundary of any railway line, except with the written permission of the railway administration concerned or from the boundary of any reservoir, canal, road or public works or buildings except with the previous permission of the Government. The permission of railway administration or Government may, in granting such permission, impose such conditions as it may deem fit.(2)The lessee shall cause to strengthen and support any part of the quarry which in its opinion requires such strengthening or support for the safely of the railway, reservoir, canal, road or any other public work or structure to the satisfaction of the railway administration or as the case may be, the Government.
