Section 64 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
64. No restriction etc. to be imposed by owner or land on mining operation.
- No person having a right in any capacity in the land covered by a mineral concession, shall be entitled to impose any prohibition or restriction on the mining operation by the holder of mineral concession of such land or to demand any sum by way of premium or royalty for the removal of the minor mineral:Provided that such person shall be entitled to get compensation from the said concession holder for the use of the surface which may be agreed upon between them. In the case of any dispute the amount of compensation shall be determined by the Collector and his order shall be final.
