Section 19(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)The lessee shall report to the Government the discovery in the leased area of any mineral not specified in the lease within thirty days of such discovery:Provided that if any mineral not specified in the lease is discovered in the leased area, the lessee shall not win and dispose of such mineral unless the permission is obtained from the Competent Authority thereof.
