Section 71A(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)The District Level Environmental Committee shall consider each application on merit in its periodic meetings convened for the purpose to which the concession holder shall also be invited and heard and the environmental clearance shall be granted with such directions as deemed appropriate, or it may refuse to grant such clearance with reasons specified for such refusal.
