Section 24 in Gujarat Minor Mineral Concession Rules, 2010
24. Lessee to Erect/Maintain Boundary Marks and Pillars.
- The lessee shall require to, at his own expense, erect, maintain and keep in repair the boundary marks and pillars necessary to indicate the area leased to him according to the demarcation shown in a plan annexed to the lease and shall erect fences around such part of the leased area as the Competent Authority may direct.
