Section 58(20) in Gujarat Minor Mineral Concession Rules, 2010
(20)The Parwana holder shall not encroach the area which is not granted to him or an area which is occupied by any other person or which is the Government land. If any trespass, encroachment, or damage is caused on the area of any other person or on the Government land, he shall be liable to pay an amount as may be determined by the Competent Authority. He shall indemnify the Government from and against all suits and demands which may be brought by any persons for any damage, injury or disturbance.
