Section 27 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
27. Grant of Mining/ quarrying and mineral disposal permits.
(1)Mining or quarrying or mineral disposal permits may be granted by the Director or an officer authorised by him, in respect of any area not covered under any mineral concession already granted under these rules in the following cases:(i)mining in respect of areas less than five hectares;(ii)removal of salt-peter;(iii)excavation of Brick Earth by the Brick Kiln Owners;(iv)extraction of ordinary clay/ earth;(v)disposal of mineral encountered in the process of construction of buildings/structures/ other developmental projects;(vi)disposal of mineral extracted in the process of operation and maintenance of the Canal and Drainage system by the Irrigation Department;(vii)permits for specific Government works under emergency conditions.(2)All mining/ quarrying permits in respect of sub clauses (i) and (ii) mentioned under sub-rule (1) shall be granted following a competitive bid process, unless specifically decided otherwise by the Government in any specific case.(3)The mining/quarrying permits in respect of (iii) to (vii) above shall be granted on the basis of application submitted under rules 30 to 34 respectively.(4)A mining permit under these rules may be granted for a period as considered appropriate by the competent authority, but not exceeding two years, on such terms and conditions as may be stipulated therein.(5)The Director, or any officer authorised in this behalf, may refuse the application to grant permits in respect of sub-clauses (iii) to (vii) mentioned under sub-rule (1) of this rule for reasons to be recorded in writing.
