Section 3(3) in The Haryana Minerals (Vesting of Rights) Act, 1973
(3)The right to the minerals in the land includes the right of access to land for the purpose of prospecting and working mines and for the purposes subsidiary thereto including the sinking of pits and shafts, erection of plants and machinery, construction of roads, stacking of minerals and deposit of refuse, quarrying and obtaining building and road minerals, using water and taking timber and any other purpose which the State Government may declare to be subsidiary to mining.
