Section 27(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)Mining or quarrying or mineral disposal permits may be granted by the Director or an officer authorised by him, in respect of any area not covered under any mineral concession already granted under these rules in the following cases:(i)mining in respect of areas less than five hectares;(ii)removal of salt-peter;(iii)excavation of Brick Earth by the Brick Kiln Owners;(iv)extraction of ordinary clay/ earth;(v)disposal of mineral encountered in the process of construction of buildings/structures/ other developmental projects;(vi)disposal of mineral extracted in the process of operation and maintenance of the Canal and Drainage system by the Irrigation Department;(vii)permits for specific Government works under emergency conditions.
