Section 32 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
32. Grant of permits for disposal of mineral encountered in the process of construction of buildings/ structures/ development projects.
(1)Where any mineral is encountered in the process of construction of any building or a development project and has to be extracted in the process of execution of such project, such person may be granted a permit to either use such mineral for self-consumption or for its disposal outside the project area on payment of the applicable royalty and other charges to the government for the quantity so excavated and consumed or disposed off;(2)An application for grant of permit under this rule shall be submitted in Form PIM-5. The authorised officer may either himself visit the site or get the same visited by any official subordinate to him, carry out an assessment of the quantity of mineral likely to be excavated from the site vis-à-vis the quantity stated in the application and grant the permit in Form PIM-6 within a period of 7 days of the receipt of application, complete in all respects.(3)In case no permit is granted or refused (for reasons to be recorded in writing) within a period of 15 days of the receipt of complete application, the permit would be deemed to have been granted and the applicant may deposit the applicable royalty amount as per his assessment.
