Section 30 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
30. Grant of permits for extraction of minor minerals.
(1)The Director or any other officer, authorized by him in this behalf may grant permit in Form-`L' for any minor mineral to the applicant after approval of mining area, assessment thereof for minor mineral by the Joint Inspection Committee, necessary clearances and payment of full royalty in advance. Such permits shall be granted initially for a period of six months and shall be subsequently renewed further by the Competent Authority on being satisfied that the permit holder is adhering to the terms and conditions of the permit. The period of permit shall not exceed more than three years:Provided that the Director may refuse to grant such permit for reasons to be recorded in writing:Provided further that the Director or any other officer authorised by him in this behalf shall grant permit to any person in the Scheduled area, only after receiving due recommendation of the concerned Gram Sabha. In the areas, other than Scheduled area for granting permit the concerned Gram Panchayat shall be consulted and it shall be incumbent upon the Gram Panchayat to convey its approval or refusal within a period of three months failing which it shall be deemed that the Gram Panchayat has no objection. In case of refusal or any objection raised by the concerned Gram Sabha or Gram Panchayat, as the case may be, the sufficient reason for such refusal/objection shall be recorded in writing. The objection shall be reviewed/decided by the Sanctioning Authority after taking inspection/ objection from the Joint Inspection Committee.(2)No mining permit shall be granted to a person who is not an Indian National.
