Section 5 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
5. Mining operations under a mineral concession.
(1)No person shall undertake any reconnaissance, prospecting or mining operation activity in respect of any mineral(s) in any part of the state, except under and in accordance with the terms and conditions of a reconnaissance permit or a prospecting licence or a mining lease or a mining contract or a permit, or a concession in any other form, as the case may be, granted:Provided that nothing in this sub-rule shall apply to any prospecting operations undertaken by the Geological Survey of India, the Indian Bureau of Mines, the Director Atomic Minerals, Directorate for Exploration and Research of the Central Government, the Department or a Government Company within the meaning of section 617 of the Companies Act, 1956.(2)The Government shall decide the mode and nature of grant of mineral concession under these rules in different areas i.e. lease, contract, permit etc from time to time.
