Section 34 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
34. Permits for specific emergency situations.
- The Director or an officer authorised by him may, on a requisition from the Deputy Commissioner of the District concerned, grant permit for extraction of minor minerals from such area which has not been granted on mineral concession to such Government department or any other Government agency requiring mineral for execution of works relating to emergent flood protection works or any other natural calamity or other pressing circumstances for safety of human and cattle life under emergency conditions:Provided that the Government may decide the terms and conditions of grant of such permits under emergency situations in advance or post-facto.
