Section 81(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)No person, other than a mineral concession holder or a stone crushing unit operator, shall stock, sell or offer for sale any minor mineral or mineral products, in raw or processed form, for commercial purposes or trade in the State without holding a license. However, retail sale of construction material from a premises of up to 200 square meters area, situated within the Municipal limits of towns or the Lal Dora of a village, shall be exempt from the requirements of obtaining a mineral dealer license;
