Section 3 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
3. Exemption in certain cases.
- Notwithstanding anything contained in these rules, the following activities shall not be treated as mining activities and no rent, royalty or permit fee shall be charged for,(i)extraction of ordinary clay or ordinary sand by hereditary kumhars who prepare earthen pots on a cottage industry basis, whose turnover during a year does not exceed one lac rupees;(ii)extraction of masonry stones, ordinary clay and any other minor mineral by the right holders, in accordance with their rights recorded in the Wajib-ul-arz from the areas which are not occupied by any lessee or contractor, for their bonafide personal requirements, when such extraction is made under a permit, valid for two months issued by the Mining Officer or Mining Inspector or Assistant Mining Inspector:Provided that the exemption under this rule shall not apply to excavation of minor mineral in any area where use of explosive is inevitable:Provided further that excavation of building stones and sand from the area which is not occupied by a contractor or lessee, may be made by the members of Scheduled Castes, Scheduled Tribes and Backward Classes whose monthly income does not exceed five thousand rupees per month and the persons who want to construct Dharamshala, Piao or other such construction for charitable or philanthropic purposes, under a permit, valid for two months, issued by Mining Officer or Mining Inspector or Assistant Mining Inspector.
