Section 68(4) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(4)The Provisional Registration' shall be issued on Form-`P' by the Geological Wing, Department of Industries after the site is approved by the Joint Inspection Committee and mining lease deed is executed. The Provisional Registration shall form the basis for obtaining the Consent to establish for the Stone Crusher from the Himachal Pradesh State Pollution Control Board, to get electric connection from the State Electricity Board and pre-production clearance from other Government Departments.
