Section 3(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)The rates of royalty or permit fee in the case of a person maintaining his residence in the adjoining rural areas for excavation of masonry stone and/or ordinary clay, and required for bona-fide personal use for the construction of a house, hutment, dharamshala, piao or other building for charitable or philanthropic purposes in such rural area shall be charged at the rates specified in Schedule-III:Provided that the quantity of mineral excavation shall be permissible only to the extent of bona-fide personal use under a permit issued by the Director or an officer authorised by him in this behalf, on payment of Rs. 200/-. Such permit shall be valid for a period not exceeding three months at any one time;Provided further that no permit shall be issued for excavation of mineral(s) in any area for which mining lease or contract or permit or any other mineral concession has already been granted.
