Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)No royalty shall be charged for removal of any ordinary earth by a person from his own land for meeting personal land-fill requirements either in another agricultural field or for meeting his personal bona-fide requirements for which he shall obtain a permit from the competent authority;