Section 10(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)Where a mining lease has been granted for major mineral under the Act, and the Mineral Concession Rules, 1960, and where it is considered expedient by the Government to grant mining lease of the minor mineral available in the same area to the lessee of major mineral in the interest of harmonious and systematic mining of minerals, it may grant such lease on application submitted by such major mineral lessee.
