Section 37 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
37. Forfeiture of property left after cancellation of the permit.
- In case of breach of any of the conditions of the grant of permit, the Director or an officer authorised by him may cancel the permit by passing orders after giving thirty days notice to the permit holder and for reasons to be recorded in writing. On cancellation of the permit, unless specifically ordered otherwise, the quarried mineral lying on the land from which the same was extracted shall be allowed to be removed by the permit holder within a period of seven days after which any residual mineral will become the absolute property of the Government.Chapter - 6 Grant of minor mineral concessions in Land over which mineral rights vest in a person other than the Government
