Section 68(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)After the submission of application under sub-rule (2) the case shall be sent to the Joint Inspection Committee constituted vide Notification No. STE-E(3)- 17/2012 dated 29.05.2014 by the Department of Science & Technology and the joint inspection of the site of stone crusher will be conducted as per the provision of aforesaid Notification.
