Section 29 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
29. Grant of permits for removal of saltpetre.
(1)Subject to sub-rule (2) of rule 27, the permit for excavation of saltpetre, a minor mineral, may be granted along with suitable restrictions regarding the depth of excavation which shall generally not exceed 12 inches;(2)In case more than one individual/ agency shows interest in taking the permit, it shall be granted in favour of the individual/ agency offering the highest bid;(3)In case of permit granted under this rule, the permit holder shall execute an agreement in Form MPS2 with the Director or officer authorised in this behalf within a period of ninety days from the date such grant and shall be dully registered;(4)The permit holder shall submit monthly production returns in Form MMP1.
