Section 112(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)The Government may at any time, within six months, from the date of the order passed by it under these rules, on its own motion rectify any mistake or error apparent on the face of the record, and may within the like period rectify any such mistake or error which has been brought to its notice by an applicant for the grant of the minor mineral(s) concession.
