Section 25(1) in The Punjab Minor Mineral Concession Rules, 1964
(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.]
