Section 95 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
95. Noncompliance or violation of the terms and conditions of the license.
- A mineral dealer shall be held to be committing a default or breach of the conditions of license in the following events,(1)Default(i)failure to display the details of license on a sign board as stipulated under rule 89;(ii)failure to file the monthly return of stocks as prescribed under rule 90;(iii)failure to maintain the up-to-date registers prescribed under rule 90;(2)Breach(i)accepting minerals, in raw or processed form, from unauthorised and unexplained sources;(ii)storing and stacking minerals that do not tally with the entries in opening and closing balance stock register;(iii)permitting the sale of mineral, in raw or processed form, without issuing a valid mineral transit pass;(iv)loading of mineral in a carrier without issue of a mineral transport permit;(v)operating the Stock-yard without a valid license;(vi)repeatedly found committing the defaults.
