Section 56(8) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(8)The mineral concession holder shall erect boundary pillars around the mining area at his own expense as per his plan of mining, duly approved by the authorized officer, and shall at all times maintain and keep the same in good condition. Each of the boundary pillars shall also be numbered along with the GPS readings duly marked thereon. The plan annexed to the concession agreement shall clearly indicate the location of pillars along with their GPS readings.
