Section 19(15) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(15)The mechanical mining in river/stream bed shall be allowed only with the help of tyre mounted front end loader upto 80 Horse Power without backhoe with the permission of the Competent Authority i.e. Director. The lease holder seeking such permission shall deposit a sum as specified in the First Schedule as security and the Director may permit the use of mechanical mining under following terms and conditions:-(i)Depth of the pit below the surface shall not exceed one metre from the adjoining ground in case of river/stream bed;(ii)Natural flow of the water shall not be disturbed;(iii)The excavation of mineral shall be done by way of uniform stripping of mineral in a scientific manner;(iv)Any other condition imposed by the Competent Authority;(v)Any violation of terms and conditions imposed while granting such permission shall result in cancelation of permission and forfeiture of security amount thereof:Provided that the lease holder may use any type of excavator in hill slope mining.
