Section 101(8) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(8)Where any person is found transporting any mineral and/or mineral products in contravention of the provision of these rules, any authorised inspecting officer may seize the mineral or its products along with any tool, equipment, carrier or any other things used in committing such offence and the driver and/ or the owner of the carrier shall be liable for punishment under rule 105 of these rules, irrespective of the place from where the minerals have been raised.
