Section 4(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)An application for the grant of permit for quarrying of any minor mineral by any government department or any of its agencies from the land belonging to the government for the construction of any work by it, shall be made by an officer authorised by the concerned department to the Director or any other officer authorised by him in this behalf.
