Section 36(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)Any quarrying permit granted under these rules shall contain information with regard to the following:(i)manner, mode and place of payment of rent, royalties, permit money, Rehabilitation & Restoration Fund amount and interest on delayed payments or any other dues as admissible under these rules;(ii)particulars of the receipt heads of the Government to which the payments are to be credited;(iii)rent, water charges, compensation of damage to the landowners for the land covered by the permit;(iv)felling of trees, pumping of ground water;(v)restriction of surface operations in any area prohibited by any authority;(vi)entering and working in any reserved or protected forest;(vii)reporting all accidents, use of explosives;(viii)indemnity to the Government against claim of third parties;(ix)mineral to be stacked, weighed and dispatched;(x)applicability of the provisions of all other statutes/ rules framed by the Central and State Governments;(xi)reclamation or restoration of the mining areas and security thereof;(xii)development and conservation of minerals and environment and ecology of the area;(xiii)extent of the area or land (khasra numbers and other relevant details) from where the minor mineral(s) shall be extracted;(xiv)period within which the minor mineral shall be extracted and removed and delivery of possession of land on the expiry of such period or on removal of the quantity of the minor mineral(s) for which the permit is valid/ granted;(xv)release of security by the authority issuing permit after having satisfied that the permit holder has fulfilled all the conditions of the permit satisfactorily;(xvi)any other condition, as may be found expedient by the Director or an officer authorized by him to grant the permit, may be imposed in the interest of scientific mining, mineral conservation and mineral development.
