Section 56(16) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(16)The mineral concession holder shall at all times maintain and, if required, strengthen any railway line, bridge, national highway, reservoir, tank, canals, road any other public works or buildings in proper condition to the satisfaction of the Railway Administration or the Director or any officer authorised by him and shall ensure that no risk is caused to any such structure as a result of his mining operations.
