Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1)(ii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(ii)excavation of the limestone or kankar from the areas which do not form part of any lease or contract or permit area, by the members of scheduled castes, scheduled tribes and backward classes, agriculturists, whose monthly income does not exceed Rs. 7500/- or as specified by the Government from time to time;