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State of Himachal Pradesh - Section

Section 13 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

13. Length and breadth of the lease area.

(1)The area proposed for mining lease, shall be such that it enables scientific mining as per the Metalliferous Mines Regulation, 1961.
(2)An application for a mining lease except brick earth and ordinary earth/ clay shall relate to one compact area only.
(3)If the State Government is of the opinion that in the interest of the development of any mineral, it is necessary to do so, it may for reasons to be recorded in writing allow the grant of mining lease in relation to any area which is not compact or contiguous.