Section 6(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)No mining operation shall be permitted within a distance stipulated by the Joint Inspection Committee from public utilities.[***] [Omitted '(4) No mineral concession shall be granted to a person who does not hold a Certificate of Approval' by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].
