Section 4(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)The Contractors/lease holders shall supply or allow to extract building stone, limestone, kankar, sand and bajri to those persons whose rights as such are recorded in Wajib-Ul-Arz by charging royalty rates as specified in the Second Schedule for their bonafide personal use or for the construction of other buildings meant for charitable or philanthropic purposes.
