Section 4 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
4. Quarrying of minor minerals by government departments/ organisations.
(1)An application for the grant of permit for quarrying of any minor mineral by any government department or any of its agencies from the land belonging to the government for the construction of any work by it, shall be made by an officer authorised by the concerned department to the Director or any other officer authorised by him in this behalf.(2)The Department or the organisation granted a permit under sub-rule (1) above, shall be liable to pay royalty or dead rent or fee etc. and shall abide by the terms and conditions of such grant and other laws as applicable to the lessee or any other concession holder(s) unless specifically relaxed.Chapter - 2 General Restrictions
