Section 60 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
60. Rights of the lessee/ contractor.
- Subject to the conditions mentioned under rules 57 & 58, the mineral concession holder shall have the right to use the land in respect of which the mineral concession has been granted for following activities,(i)working of the mines;(ii)sink pits and shafts and construct building and roads;(iii)erect plant and machinery;(iv)quarry and obtain building and road materials and make bricks for self consumption;(v)use water;(vi)use land for stacking purpose;(vii)install fuel-pumps or stations or diesel or petrol for self-use with the permission of the competent authority;(viii)construct magazine for explosives and storage sheds for explosive related substances with permission from the licensing authority;(ix)store over-burden/ waste material in areas identified for the purpose; and(x)request for diversion of public roads, overhead electric lines passing through the concession area from the concerned authorities at his expense to ensure scientific mining.
