Section 7(7) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(7)Wherever a mineral concession is granted in respect of a large area (e.g. the district or block as a unit) for mining of stone, boulder, gravel and sand etc., such concession holder shall have no rights qua the mining permits granted for excavation of brick earth, ordinary earth, silt from the canal system and drains, and mineral excavated in the process of construction of any buildings/ development projects etc.
