Section 4(5) in The Haryana Municipal Common Lands (Regulation) Rules, 1976
(5)The leases of land for extraction of shora, sand, stone, Kankar, bajri and other minor minerals as defined in the Punjab Minor Mineral Concession Rules, 1964, and grass, kahi and similar other products shall be auctioned at a time to be determined by the Deputy Commissioner when it may be considered to be of maximum advantage.
