Section 67 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
67. [Mining lease mandatory for running a stone crusher. [Substituted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.]
- For running a stone crusher, a mining lease is mandatory to ensure legal and regular supply of minor mineral:Provided that in the case of construction of Hydel Projects, road(s) and tunnel(s), the stone crusher shall be allowed to be installed, on the basis of material generated during such construction activities even without mining lease and establishment of stone crusher unit for such captive use, compliance of norms and distance parameters shall be ensured by the concerned department before and during execution of the said project.Provided further that the crushed material shall be utilized for the purposes of construction of such Hydel Project(s), road (s) and tunnel(s)].
