Section 32(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)An application for grant of permit under this rule shall be submitted in Form PIM-5. The authorised officer may either himself visit the site or get the same visited by any official subordinate to him, carry out an assessment of the quantity of mineral likely to be excavated from the site vis-à-vis the quantity stated in the application and grant the permit in Form PIM-6 within a period of 7 days of the receipt of application, complete in all respects.
