Section 99(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(5)Wherever any carrier is not deployed for transportation of mineral on a regular basis and is used only occasionally for transportation of any mineral, in raw or processed form, it may be issued a temporary transport permit by the concerned mineral concession holder or licensee of a stone crushing unit or the licensee from whose area or premises the mineral is dispatched for a one time. The Department will issue booklets of such permits to such mineral concession holder or the licensee of a stone crushing unit or the licensee in the same manner, as in the case of a mineral transit pass.
