Section 69(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)After obtaining Consent to establish and operate of the Stone Crusher from Himachal Pradesh State Pollution Control Board and other requisite clearance from concerned Departments, the stone crusher owner shall apply for obtaining Permanent Registration of stone crusher in Form-'Q' alongwith fee as specified in the First Schedule. The same shall be issued to the owner of the stone crusher on Form-'R' which shall be valid for a period of [three years] [Substituted 'two years' by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].
