Section 4 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
4. Supply of minerals for bonafide use.
(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.(2)For the purpose of sub-rule (1), the Mining Officer concerned shall be the authority to decide whether a person is extracting the minor minerals for his personal bonafide use or not.
