Section 71A(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)The mineral concession holder shall submit an application addressed to the Member Secretary of the District Level Environment Committee for the environmental clearance in the form specified for the purpose along with all the requisite details as mentioned in guidelines issued in this regard by the Government. The mineral concession holder shall specify the environment impact mitigation measures proposed to be taken by him, wherever so required, as part of the Environment Management Plan.
