Section 3 in The Punjab Minor Mineral Concession Rules, 1964
3. Exemption.
- Notwithstanding anything contained in these rules no rent, royalty or permit fee shall be charged for -(i)extraction of ordinary clay or ordinary sand by hereditary kumhars who prepare earthen pots on a cottage industry basis, whose turnover during a year does not exceed five thousand rupees.(ii)excavation of masonary stones and ordinary clay from areas which are not occupied by lessee or contractor, for bona fide personal requirements of the inhabitants of the area :Provided that excavation of limestone or kankar from the areas which are not occupied by a contractor or lessee, may be made by the members of Scheduled Castes, Scheduled Tribes, [Backward Classes and Agriculturist] [Substituted by Haryana Government Notification No. GSR10/C.A.67/1957/S.15/Amd/71 dated 17.2.1971.] whose monthly income does not exceed Rs. 150 per month and also the persons who want to build Dharamsala, Piao or other building for charitable or philanthropic purposes, under a permit, valid for two months issued by the Director or any person authorised by him in this behalf on payment of five rupees.
