Section 28 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
28. Grant of permits for mining over area less than five hectares.
(1)Subject to sub-rule (2) of rule 27, permits for mining of minor minerals may be granted by the Director or an officer authorised by him for extraction of minor minerals in respect of area less than five hectares;(2)Permits under this rule shall be granted only in cases where the Government decides such areas to be operated for short periods under special circumstances and with adequate environmental safeguards, precautions and applicable clearances;(3)In case more than one individual/ agency shows interest in taking the permit, it shall be granted in favour of the individual/ agency offering the highest bid;(4)In case of permit granted under this rule, the permit holder shall execute an agreement in Form MPS1 with the Director or the officer authorised in this behalf within a period of ninety days from the date of grant and shall be dully registered;(5)The permit holder shall submit monthly production returns in Form MMP1.
