Section 7(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(5)Where any controlled area, situated outside the urban area, is under any mineral concession in the past and it has been proposed to allow the said area to be used for a development project other than mining, the Town and Country Planning Department shall consult the Director before granting change of land use for any such project.
