Section 7(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)Wherever any area situated outside the urban area notified under the Haryana Development and Regulation of Urban Areas Act, 1975, has either been used for mining in the past or which may be used for grant of any mining lease or contract in future, such area will not be allowed to be used by any authority for any other purpose (except the purpose for which it is being used traditionally) without prior consultation with the Department.
