Section 69 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
69. Permanent registration of stone crusher.
(1)After obtaining Consent to establish and operate of the Stone Crusher from Himachal Pradesh State Pollution Control Board and other requisite clearance from concerned Departments, the stone crusher owner shall apply for obtaining Permanent Registration of stone crusher in Form-'Q' alongwith fee as specified in the First Schedule. The same shall be issued to the owner of the stone crusher on Form-'R' which shall be valid for a period of [three years] [Substituted 'two years' by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].(2)In case the owner of the stone crusher intends to renew the Permanent Registration, he shall apply for the renewal atleast three months prior to the expiry of the Permanent Registration failing which Rs. 100/- per day shall be charged as late fee from the date of expiry of permanent registration till he applies for the same.(3)The Geological Wing, Department of Industries may renew the Permanent Registration for a further period of two years subject to proper functioning of the stone crusher as per terms and conditions of Permanent Registration and clearance of all dues.(4)The application submitted for renewal of Permanent Registration, if not disposed off before the expiry of the period of registration, then it shall be deemed to have been extended for further period.
