Section 33(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)Where any silt or sand or ordinary earth or any other minor mineral is extracted in the process of maintenance and upkeep of the canal and drainage system in the State in the process of de-silting of canals or clearance of drains, the Executive Engineer-in-Charge of the Irrigation Department shall obtain a permit from the Director or the officer authorised by him for the District concerned for disposal of the said mineral;
