Section 90 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
90. Maintenance of records and its inspection.
- A licensee shall maintain,(i)complete record, updated on a real-time basis, of all purchases and sales effected by him of each mineral containing the particulars of the source and quantity of mineral purchased or procured, and of the person to whom sold in Form- MD-6;(ii)a stock register in Form -MD-7 , and(iii)such other records, if any, as the licensing authority or the officer authorised by him may specify.These records shall be open to inspection by the licensing authority or the officer authorised by him in this behalf as and when required.
