(i)[ the extraction of clay or sand, by a hereditary kumhar, a member of a Scheduled Caste or a member of a Scheduled Tribe or a Cooperative Society of such kumhars or members of Scheduled Castes or members of Scheduled Tribes for preparing tiles, pots or bricks by traditional means, but not by the process of manufacture in kilns or any mechanical means, from the area that the Gram Sabha may decide and earmark within their respective jurisdiction for such purpose : [Substituted by Notification No. F-4-107-2000-XII-1, dated 24-11-2001.]
