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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(6)Any transport carrier found to be carrying or transporting mineral, in whatever form, without a valid mineral transit pass shall be construed to be carrying/ transporting the mineral illegally obtained and shall be subject to such consequences as specified under these rules.