Section 17(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)On the basis of observations and recommendations made by the Joint Inspection Committee, Letter of Intent shall be issued by the Competent Authority in favour of Applicant for obtaining requisite environmental and other clearances from concerned Departments and completion of other required formalities for the grant of mining lease.
