Section 10(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)The Joint Inspection Committee shall appraise the mine/quarry site and send its observation and recommendation to the State Geologist. In case the area applied for mining lease falls in Government land or attracts the provisions of the Forest Conservation Act, 1980, the report shall be countersigned by the Divisional Forest Officer concerned.
