Section 84(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)The application, duly completed in all respects, shall be submitted in the office of the officer-in-charge of the district concerned. In case the application is submitted in person, it shall be checked for its completeness and accepted, or returned for completion if found to be deficient, along with the list of documents required;
