Section 3(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)No royalty or permit-fee shall be charged or transit permit required for,(i)extraction of ordinary clay or ordinary sand by hereditary potter(s)/ kumhar(s), for use in manufacturing of earthen pots/ artefacts on a cottage industry basis, and whose turnover during a year does not exceed one lakh rupees;(ii)excavation of the limestone or kankar from the areas which do not form part of any lease or contract or permit area, by the members of scheduled castes, scheduled tribes and backward classes, agriculturists, whose monthly income does not exceed Rs. 7500/- or as specified by the Government from time to time;(iii)mining, transportation or storage of clay or sand by hereditary Kumhars or a cooperative society of Kumhars or such other people for making tiles, pots or bricks by traditional means but not by the process of manufacture in kilns or by way of any mechanical device;(iv)levelling of any agricultural fields by a landowner within his own land where no disposal of ordinary earth outside the area is involved;
