Section 25 in The Punjab Minor Mineral Concession Rules, 1964
25. Application for quarrying permits.
(1)An application for grant of quarrying permit shall be made to the Director or any other Officer authorised by him in this behalf. It shall bear court fee stamp of one rupee and shall contain the following particulars :-(i)Name, address and the profession of the applicant;(ii)Quantity of the minor mineal(s) for which permit is required;(iii)Name of the minor mineral(s) to be extracted and removed;(iv)Description (i.e. name of Village(s) area and Khasra Nos.) of the land from which the minor mineral is to be extracted and removed.(v)Purpose for which the minor mineral is to be used.[Provided that application for the grant of quarrying permit for brick earth shall be made to the General Manager, District Industries Centre of the district where the land from which brick earth is to be extracted is situated and shall be accompanied by the following documents :-(i)an affidavit by the applicant stating the details of the land, i.e. revenue estate, khasra numbers, etc., from where he proposes to extract the brick earth and also that he has obtained the consent of the land owner for extraction of earth from the land. The affidavit should be attested by an Oath Commissioner;(ii)[-] [Omitted by Haryana Government Notification No. G.C.R.60/C.A. 67/57/S.15/89, dated 10-7-1989.](iii)a copy of the partnership-deed/Article of Memorandum in case of applicant is a partnership firm or company, as the case may be.[The application shall be accompanied by a fee of Rs. 200. Where the applicant's quarrying permit is refused, the fee shall be refunded.] [Proviso added by Haryana Government Notification No. G.S.R. 26/C.A.67/57/S.15/89, dated 16th February, 1989.](2)[ In case the occupier or owner of the land refuses his consent to the exercise of the rights and powers reserved to the Government and transferred under the permit, the holder shall report the matter to the Collector of the district concerned who shall direct the occupier or the owner to allow the permit holder to enter the said land and to carry on such mining or quarrying operations as may be necessary for the working of the mine/quarry, on deposit, with the Collector, in advance, a sum equal to ten per cent of the amount of royalty paid under the permit, as tentative compensation, subject to its final fixation by the Collector in accordance with the principles laid down in the Land Acquisition Act, 1894] [Inserted by Haryana Government Notification No. G.S.R.135/CA.65/57/S.15/Amd(2), dated 20.7.1977.].Every application shall be accompanied by a fee of Rs. 10. Where the application for a quarrying permit is refused, the fee shall be refunded.
