Section 4(5) in The Haryana Regulation and Control of Crushers Act, 1991
(5)If an owner who is running a crusher at the commencement of this Act, does not apply and obtain a licence within the stipulated period as provided under Section 3, he shall not be allowed to run his crusher beyond this period and proceedings under sub-section (4) of this section and Section 12 shall be initiated against him :Provided that before proceeding under sub-section (4) of Section 12, the owner shall be afforded a reasonable opportunity of being heard.
