Section 33 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
33. Permits for disposal of minor mineral excavated in the process of maintenance of canal and drainage system by the Irrigation Department.
(1)Where any silt or sand or ordinary earth or any other minor mineral is extracted in the process of maintenance and upkeep of the canal and drainage system in the State in the process of de-silting of canals or clearance of drains, the Executive Engineer-in-Charge of the Irrigation Department shall obtain a permit from the Director or the officer authorised by him for the District concerned for disposal of the said mineral;(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.(3)While no security shall be required to be deposited in this case, the Irrigation Department shall deposit the amount of applicable royalty in respect of the mineral disposed off. The manner and mode of deposit of the applicable royalty shall be decided mutually by the Mines & Geology Department and the Irrigation Department in consultation with the Finance Department of the State Government through an executive order.Provided that all consolidated accounts in this behalf shall be settled by the Irrigation Department by the close of the financial year, failing which no fresh permits may be granted by the Director during the ensuing financial year till full and final settlement of all payments for the preceding financial year are made and settled.
