Section 31(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(6)An application for grant of permit shall be submitted in model form PIM-3. The application shall be submitted along with following documents:(i)The particulars/details of the land, i.e. revenue estate, rectangle number, field numbers etc. from where he proposes to extract/ remove the brick earth;(ii)Lay out Plan of the area from where earth is to be removed;(iii)Written consent of the land owner(s) or a certified copy of the agreement signed between the landowner and the applicant after mutual settlement of compensation between the parties;(iv)A copy of the partnership deed or Articles of Memorandum in case the applicant is a partnership firm or a company, as the case may be.
