Section 13(iii) in General Rules for the Management of Reserved and Unreserved Lands (I.E.) Rules
(iii)In unreserved waste lands, the public may be allowed to quarry free for bona fide domestic or agricultural purposes, without obtaining permits for quarrying. Quarrying for other than bona fide domestic or agricultural purposes shall only be allowed with the previous permission of the Tahsildar and subject to the payment of seigniorage fees at the rates specified in the proceeding clause. The permits shall be checked and recovered by the Revenue Inspectors and Village Officers. Breaches of the rules shall be dealt with by prosecutions under rule 15; but in cases in which prosecution does not seem called for; seigniorage fees shall be charged at double the rates specified in the proceeding clause.
