Section 14 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
14. Maximum Area of Mining Lease.
- No person by himself or with any other person(s) joint in interest with him, shall ordinarily hold more than 1,000 hectares of area in aggregate in case of mining lease(s) granted under rule 9 in the state of Haryana. However, the area granted under a lease under rule 10 shall not be taken into account for this purpose:Provided that this limit may be suitably relaxed in case of concession areas linear in nature, such as river-bed mining.Provided further that the lessee shall be entitled to surrender any part of the area originally granted at the time of renewal of any lease, subject to the conditions prescribed in these rules.
