Section 30(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)The application for lifting of brick earth shall be made to the Director or an officer authorised by him in this behalf in form PIM1 along with the following supporting documents:(i)The particulars/details of the land, i.e. revenue estate, rectangle number, field numbers etc. from where he proposes to extract/ remove the brick earth;(ii)Lay out Plan of the area from where brick earth is to be removed;(iii)Written consent of the land owner(s) along with certified copy of the agreement signed between the landowner and the applicant after mutual settlement of compensation between the parties;(iv)A copy of the partnership deed or Articles of Memorandum in case the applicant is a partnership firm or a company, as the case may be.
