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State of Himachal Pradesh - Section

Section 10 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

10. Joint Inspection Committee.

(1)There shall be a Joint Inspection Committee in every Sub-Division which shall consist of the following:-
(i) concerned Sub-Divisional Officer (Civil) - Chairman;
(ii) concerned Assistant Conservator of Forest/Range Forest Officer - Member;
(iii) representative of Himachal Pradesh State Pollution ControlBoard - Member;
(iv) concerned Executive Engineer, or Assistant Engineer, PWD - Member;
(v) concerned Executive Engineer, or Assistant Engineer, I &PH - Member;
(vi) Geologist or Assistant Geologist or concerned Mining Officer - Member Secretary:
(2)The Joint Inspection Committee shall conduct inspection of mining/quarry site. However, for the purpose of inspection, presence of atleast four members viz. Chairman, Assistant Conservation of Forest/Range Forest Officer of Forest Department, Executive Engineer/Assistant Engineer of Irrigation & Public Health Department and Geologist/Assistant Geologist/ Mining Officer is necessary and other members may issue separate No Objection Certificate (NOC). The Chairman may co-opt any other additional members in the said Committee as per the site requirement.[Provided that in case of excavation of brick earth and ordinary earth/clay in private lands having an area less than 5-00 Hectares,the Mining Officer concerned shall inspect the area/site and send its observation and recommendations to the State Geologist] [Substituted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].
(3)The Joint Inspection Committee shall appraise the mine/quarry site and send its observation and recommendation to the State Geologist. In case the area applied for mining lease falls in Government land or attracts the provisions of the Forest Conservation Act, 1980, the report shall be countersigned by the Divisional Forest Officer concerned.