Section 19(4) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(4)Except where the Government, for sufficient reasons, permits otherwise, the lessee shall commence mining operations within one year from the date of execution of the lease deed and shall, thereafter, conduct such operations without deliberate intermission in a proper, skillful and workman like manner.Explanation. - For the purposes of this rule, mining operations shall include the erection of machinery, laying of a tramway or construction of a road in connection with the working of the mine.
