Section 6(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)In the case of Irrigation Department of the Government:(i)channelisation of any river system for containing any incidence of inundation or flooding, provided the mineral extracted in the process is used along side at the same place for creation of safety embankments and is not disposed off outside such area;(ii)regular operation and maintenance of the non-scheduled canal distribution network and drainage system as notified by the Irrigation Department where any mineral extracted in the process is used along side at the same place for strengthening of embankments and is not disposed off outside such area;(iii)regular operation and maintenance of the scheduled canals and drainage system as notified by the Irrigation Department.Provided that the Irrigation Department shall obtain a permit from the Director or an officer authorised by him for undertaking any works covered under sub-clauses (ii) and (iii) above, indicating the estimated quantity of silt proposed to be removed from the system and the usage thereof giving sectional plans and estimates:Provided further that while no royalty shall be payable in respect of the mineral extracted from its canal & drainage system and used by the Irrigation Department for its own requirements, it shall pay the royalty in respect of the mineral extracted and disposed off outside the area as prescribed under rule 33.
