Section 84(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)Every application shall be accompanied by:(i)a Demand Draft or treasury receipted challan for Rs. 1000/- (Rupees one thousand only) towards application fee remitted to the credit of the Department under relevant receipt head of account of the department;(ii)location map or survey sketch showing the exact location of the stockyard (survey number and other details of the area proposed to be used as stockyard where the applicant intends to store and conduct the sale of the mineral(s) or its products shall be delineated on the map);(iii)proof of ownership or lease agreement and possession of the property or land proposed to be used as stockyard by the applicant.
