Section 36(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)In case the permit holder is not able to remove the whole or any part of the mineral for which he obtained the permit within the permissible time for any reasons, whatsoever, he shall not be entitled to claim the refund of permit amount/ royalty or any part thereof.
