Section 68(2) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(2)Where a licensee is found to be committing a default, he shall be liable to remedy or rectify such default within a period of 15 days in the first instance. In case of a second default, he shall be liable to rectify the default and shall also be liable to a fine which may extend to Rs. 10,000/. A third time default or the continuation of the first or second default inspite of opportunities given to rectify-the same, would amount to a breach and dealt accordingly.
