Section 99(8) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(8)A mineral concession holder/ stone crusher operator/ mineral dealer shall maintain and furnish a complete account of the mineral transport permits issued to him by the Department and by him to the carriers on a monthly basis, alongwith the remittance of fee collected by him on this account.
