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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(6)The transferor-lessee or contractor shall not charge or accept from the transferee any premium in addition to the sum spent by him in obtaining the lease or contractor and for conducting all or any of the operations in or over the lease granted to him;