Section 61(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)The Government shall have the right of pre-emption of the minor mineral and all products thereof lying over the area granted on a mineral concession or elsewhere under the control of the mineral concession holder at all times during the term of any mineral concession. Upon issue of an order by the Government in writing to this effect, the mineral concession holder shall deliver all minor mineral or products thereof to the Government at rates worked out on the basis of average billing of mineral for the last one month at the pit head in such quantities and in such manner as may be specified in the order exercising the said right;
