Section 31(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)The minor mineral permit granted under these rules may contain such other conditions as the officer granting the permit may deem necessary in regard to the following:-(i)the limit, mode and place of payment of rates and royalties;(ii)compensation of damage to the land covered by the permit;(iii)felling of trees;(iv)restriction of surface operations in any area prohibited by any authority;(v)entering and working in any reserved or protected forest;(vi)reporting all accidents;(vii)indemnity to Government against claim of third parties;(viii)period within which the minor mineral shall be extracted and removed and delivery of possession over lands on the expiry of such period or on removal of the quantity of the minor mineral for which the permit is valid;(ix)deposit of security under Head "Revenue Deposits - Security Deposits" for due fulfilment of the conditions of the permit;(x)release of security by the authority issuing permit after having satisfied that the permit holder has fulfilled all the conditions of the permit satisfactorily;(xi)proper maintenance and clearance of the road where the quarries are located on the road-side;(xii)responsibility to safeguard the water pipe, electric poles and wiring and other public property on the area covered under the permit and in vicinity of the same;(xiii)mechanical mining in river and stream bed shall be allowed only with the help of tyre mounted front end loader upto 80 Horse Power without backhoe with the permission of the Director. The permit holder seeking such permission shall deposit security amount as specified in the First Schedule. The Director may permit the use of mechanical mining subject to the following terms and conditions:(a)depth of the pit below the surface shall not exceed 1 metre from the adjoining ground in case of river/stream bed;(b)natural flow of the water shall not be disturbed;(c)the excavation of mineral shall be done by way of uniform stripping of mineral in a scientific manner;(d)any other condition imposed by the competent authority; and(e)any violation of terms and conditions imposed while granting such permission shall result in cancellation of permit and forfeiture of security amount thereof:Provided that the permit holder may use any type of excavator in case of hill slope mining.
