Section 12 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
12. Area of mining lease.
(1)The minimum area granted for mining lease in river bed shall not be less than two hectares and not more than one hundred hectares for mineral based industry.(2)The minimum area required for grant of mining lease in hill slope shall not be less than 0.5 hectare:Provided that in case of mining leases granted prior to the publication of these rules, the restriction of mining lease area at the time of their renewal shall not apply:Provided further that the State Government, if it is satisfied on the basis of proposed production level, geological or topographical conditions may for the reasons to be recorded in writing relax the condition of area.(3)No lease holder individually or with any person joint in interest shall ordinarily hold in aggregate more than [one hundred hectares] [Substituted 'five square kilometres' by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.] of area under mining lease in respect of one minor mineral within Himachal Pradesh:Provided that at the time of the renewal of the mining lease, the lease holder shall be entitled to surrender any part of the area.
