Section 84 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
84. Relaxation in special cases.
- The Government may, if it is of the opinion that in the interest of projects of the national Importance or in the interest of national security or in the interest of mineral development, it is necessary to do so, by order in writing and for reasons to be recorded, authorize in any case the grant of any mining lease or the working of any mine for the purpose of mining and mineral or setting up and working of stone crusher on terms and conditions different from those as laid down in these rules.
