Section 56(20) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(20)In case the mineral concession holder incidentally extracts any major mineral, in the process of extracting minor minerals granted through the mineral concession, which is not forming part of the concession, the same shall be the property of the Government and the mineral concession holder shall stack and store the same separately and maintain its proper record in accordance with the directions given by the Director or an officer authorised by him. The Director shall lay down a procedure for the disposal of the major mineral so detected, excavated and stacked;
