Section 33(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)An application for grant of permit under this rule shall be submitted containing complete details regarding the site, the location, along with the site plan, and the estimated quantities of removal of the minor mineral. The officer authorised by the Director may visit the site, carry out an assessment of the quantity of mineral likely to be excavated from the canal/ drain vis-à-vis the quantity stated in the application and grant the permit in Form PIM-7 within a period of 10 days of the receipt of application, complete in all respects.
