Section 11(a) in The Haryana Regulation and Control of Crushers Act, 1991
(a)rebate of 5 per cent of annual contract money in case of quarrying contract granted under Rule 30 of the Punjab Minor Mineral Concession Rules, 1964, subject to a maximum of Rs. 50,000 (Rupees fifty thousand only); provided quarrying contract is obtained for feeding the crusher in the crusher zone;
