Section 4(1) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(1)the transportation or storage of clay or sand by hereditary Kumhar, a member of Scheduled Caste or a member of Scheduled Tribe or Co-operative Society of such Kumhars or members of Scheduled Caste or Scheduled Tribe for preparing tiles, pots or bricks by traditional means but not by the process of manufacture in kilns or by way of any mechanical devices from the area that the Gram Sabha may decide and earmark within its respective jurisdiction for this purpose;
