Section 7(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(6)Where any area is declared as a controlled area under the Punjab Scheduled Roads (Restriction of Unregulated Development) Act, 1963 (Act No. 41 of 1963), the Town and Country Planning Department shall consult the Department to the extent any part thereof comprises of any mineral bearing area, at the time of preparation of Development Plan in respect of such area.
