Section 83 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
83. Limit on the number of licenses.
- No person, partnership firm or a company shall be granted license for more than two stockyards/throughout the State at any given point of time. However, the Government may relax this condition based on requirements from time to time.Explanation: - A person holding a license either in his individual capacity or as a partner in a partnership firm or as a director in a company shall be construed to be a licensee for the purpose of the limit prescribed herein.
