Section 59(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)As a measure of recovery of any outstanding amount towards mining dues from a defaulting mineral concession holder, the Director or an officer authorized by him shall be competent to enter upon the said premises and detain all or any of the mineral or moveable property therein till the concession holder makes the payment of outstanding amount. If the concession holder fails to make the payment within a period of ten days, such officer may order disposal and sale of the detained material and such property to the extent it covers the recovery of the outstanding dues and all costs and expenses incurred on this account.
