Section 57(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)Any person who contravenes terms and conditions of mining plan or Lease Deed or Agreement Deed shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to Rs. 50,000/- (Rupees Fifty thousand) only or with both and in case of continuing contravention with an additional fine which may extend to Rs. 5000/- (Rupees Five thousand) only after conviction for the first such contravention for every day during which such contravention continues:Provided that any offence punishable under this sub-rule may, either before or after the institution of the prosecution, be compounded by the officer authorised to make a complaint in writing to the court with respect to such offence, on payment to that officer for credit to the Government, of such sum that officer may specify:Provided further that in case of an offence punishable with fine only, such sum shall not exceed the maximum amount of fine which may be imposed for that offenceChapter-IV Review and Delegation of Powers
