Section 4 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
4. Exceptions.
- Nothing in these rules shall apply to-(1)the transportation or storage of clay or sand by hereditary Kumhar, a member of Scheduled Caste or a member of Scheduled Tribe or Co-operative Society of such Kumhars or members of Scheduled Caste or Scheduled Tribe for preparing tiles, pots or bricks by traditional means but not by the process of manufacture in kilns or by way of any mechanical devices from the area that the Gram Sabha may decide and earmark within its respective jurisdiction for this purpose;(2)the transportation or storage of minor minerals which is done not for sale but for the purpose of construction or repairs of wells or other agricultural works or for the improvement of the dwelling house of agriculturist, village artisans and labourers residing in the villages;(3)the transportation or storage of minor minerals quarried from the Government Lands for public works by Gram Panchayats, Janpad Panchayats and Zila Panchayats for the works undertaken by respective Panchayats;(4)the transportation and storage of minerals mid rocks for the purpose of scientific tests.
