Section 30 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
30. Permits for excavation of Brick Earth by the Brick Kiln Owners.
(1)A permit for excavation of brick earth may be granted by the Director or an officer authorised by him in favour of the Brick Kiln Owner only for the purposes of manufacturing of bricks;(2)The initial permit shall be granted for a period that co-terminates with the close of the next financial year so that the further renewal thereof is allowed on bi-annual basis;(3)The excavation of brick earth under this permit shall not be permissible beyond a depth of nine feet measured from the natural ground level of the area;(4)The application for lifting of brick earth shall be made to the Director or an officer authorised by him in this behalf in form PIM1 along with the following supporting documents:(i)The particulars/details of the land, i.e. revenue estate, rectangle number, field numbers etc. from where he proposes to extract/ remove the brick earth;(ii)Lay out Plan of the area from where brick earth is to be removed;(iii)Written consent of the land owner(s) along with certified copy of the agreement signed between the landowner and the applicant after mutual settlement of compensation between the parties;(iv)A copy of the partnership deed or Articles of Memorandum in case the applicant is a partnership firm or a company, as the case may be.(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;(6)The royalty on account of excavation of brick earth shall be charged as per rates prescribed in the First Schedule appended to these rules. The payment in these cases shall be made in advance for the complete financial year or part thereof;(7)An application for renewal of permit/ fresh grant under this rule shall be submitted within the period prescribed above along with the payment towards applicable royalty for the ensuing year and a surety for the remaining period of the permit;(8)A permit for excavation of brick earth will be granted in form PIM-2.
