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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(5)The existing brick kiln owner shall apply ninety days before the expiry of permit already held by him for fresh grant in cases where the extraction of brick earth has reached the maximum permissible level in respect of area of the permit already held;In case the excavation of the brick earth is to be carried out in the same area earlier held on permit, the brick kiln owner shall apply for renewal of the permit ninety days before the expiry of permit already held;