Section 58(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)Every direction issued under sub-rule (1) shall be complied within such period as may be specified, not being a period of less than one week: Provided that where there is difficulty in giving effect to any such direction, the owner, agent, mining engineer, geologist or manager of the mine, as the case may be, may apply for modification or rescinding of such direction and the Director may either modify or rescind the direction or confirm the same.
