Section 56(24) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(24)The Director or an officer authorised by him will make arrangements for the survey and demarcation of the area granted under the concession at the expense of the mineral concession holder. The mineral concession holder shall have to bear actual expenses of the staff deputed for the work, which shall include prorated salary of the staff, travelling allowance and daily allowance of the staff deployed and instrument usage charges which shall be equal to ten percent of the staff charges.
