Section 29 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
29. Application for extraction of minor minerals.
(1)An application for the grant of permit for extraction of minor minerals in any private land shall be made to the Director or any other officer authorised by him in this behalf. It shall contain the following particulars alongwith the requisite documents:(i)name, address and profession of the applicant;(ii)quantity of the minor mineral(s) for which permit is required;(iii)name of the minor mineral(s) to be extracted and removed;(iv)description i.e. name of village(s), area and Khasra Nos. of the land from which the minor mineral is to be extracted and removed;(v)purpose for which the minor mineral is to be used; and(vi)number of labourers to be employed.(2)In case, the applicant is not the owner of land, then the application shall be accompanied by a letter from the occupant of such land to the effect that he has no objection to the extraction of the minor mineral by the applicant.(3)Every application shall be accompanied by a fee as specified in the First Schedule in respect of each minor mineral.
