Section 12 in Gujarat Minor Mineral Concession Rules, 2010
12. Survey of the area leased.
- When a quarry lease is granted, arrangement shall be made at the expenses of the lessee for the survey and demarcation of the area granted under the lease and possession of the area shall be deemed to have been handed over to him on the date of lease deed is executed. The lessee shall require to erect the boundary pillars around the areas leased to him.
