Section 7(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)No fresh concession shall be granted in an area, which has been declared/ notified as urban area under the Haryana Development and Regulation of Urban Areas Act, 1975 except with prior consultation and approval of the Town and Country Planning Department, and the renewal of any concession granted earlier in such area shall be considered only in consultation with the Town and Country Planning Department:Provided further that no such restriction shall be applicable or consultation required if the concession area falls within the notified Agricultural zone.
