Section 3 in The Haryana Regulation and Control of Crushers Act, 1991
3. Licensing of crushers.
- After the commencement of this Act, no person shall install or run any crusher in any area within the State of Haryana unless he obtains a licence or gets his licence renewed from the Director under this Act on such terms and conditions as may be prescribed :Provided that licence shall be given only to those owners of the crushers which are installed in the crusher zone :Provided further that any owner who is running a crusher at the commencement of this Act, shall have to obtain a licence within a period of three months if he is allowed to run the crusher at the site where it is installed, or within a period of six months, in case relocation of crusher in the crusher zone is required, after such commencement.
