Section 6(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)In other cases:(i)Construction of any building by the public or private sector, or road or any other development project under the authority of any government department or its agencies involving any digging or excavation for a purpose other than winning a mineral.Provided that where any minor mineral comprising construction sand and stone is excavated and extracted in the process of execution of such projects, the same shall be disposed off or consumed only after obtaining a permit from the Mines and Geology Department and payment of the applicable royalty and other fees as prescribed under rule 32.(ii)breaking of land for laying the foundations or basements of individual houses and other establishments over plots up to five hundred square yards involving excavation of the ordinary earth only.(iii)breaking of land only for laying the foundations of individual houses or small establishments over plots up to five hundred square yards.(iv)[ excavation of brick earth or ordinary clay up to a depth of one and half meters from the adjoining ground level: [Added by Haryana Notification No. S.O. 11/C.A.67/1957/S.15/2013, dated 23.1.2013 (w.e.f. 20.6.2012).]Provided that the brick earth or ordinary clay so excavated shall be disposed off or consumed only after obtaining a permit from the Director or any officer authorized by him and on payment of the royalty as per First Schedule and application fee as mentioned in rule 35.]
