Section 3(ii) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(ii)extraction of masonry stones, ordinary clay and any other minor mineral by the right holders, in accordance with their rights recorded in the Wajib-ul-arz from the areas which are not occupied by any lessee or contractor, for their bonafide personal requirements, when such extraction is made under a permit, valid for two months issued by the Mining Officer or Mining Inspector or Assistant Mining Inspector:
