Section 12(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)No lease holder individually or with any person joint in interest shall ordinarily hold in aggregate more than [one hundred hectares] [Substituted 'five square kilometres' by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.] of area under mining lease in respect of one minor mineral within Himachal Pradesh:Provided that at the time of the renewal of the mining lease, the lease holder shall be entitled to surrender any part of the area.
