Section 33(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)Notwithstanding anything contained in these rules, the Director or any Officer authorized by him in this behalf, may grant permission for lifting/transportation of minor minerals generated during various developmental activities and natural calamities for a specific purpose and period. The permission will be given after the site is inspected by a Committee consisting of Tehsildar, Assistant Engineer (Public Works Department) and Mining Officer which may also assess the availability of stock thereof.[Provided that in case of material generated from road cutting of National Highway/ Express way/State Highway/ H.P.P.W.D. road/ during execution of approved Hydel Projects the Contractor or concerned Agency shall have liberty to use such material after paying the royalty and after verification of the stock by the concerned Mining Officer alongwith representative of concerned Agency not below the rank of Assistant Engineer or equivalent.Explanation. - For the purpose of this rule the developmental activities shall include de-silting of reservoir, development of plots, excavation of fisheries ponds, construction/development of roads and any kind of other developmental activities] [Inserted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].Explanation. - For the purpose of this rule the developmental activities shall means excavation of tunnel for hydro electric projects, construction of tunnels for connectivity of roads/railways track and construction of various National Highways/state highways, de-silting of reservoir, development of plots, excavation of fisheries ponds and any kind of other developmental activities.
