Section 49 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
49. Penalty and punishment.
(1)If the lease holder of a mining lease or his transferee or assignee fails, without sufficient cause, to furnish the documents, information and returns, called for by the Government, he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to ten thousand rupees or both;(2)If any person grants or transfers or obtains a mining lease or any right, title or interest therein in contravention of any of the provisions of this chapter, he shall be punishable with imprisonment which may extend to six months or with fine which may extend to ten thousand rupees or both.Chapter - 7 Procedure for inviting competitive bids/ auctions and payments
