Section 59(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)In case the mineral concession holder fails to (a) undertake mining in a scientific and systematic manner, or (b) undertakes mining in violation of environmental safeguards, or (c) fails to deposit the due amount of dead rent, royalty, contract money or any other amount due to the Government under these rules, or (d) fails to comply with any of the terms and conditions of grant of the mineral concession agreement or other conditions imposed by any other State/ Central agency at the time of granting permission/ approval for undertaking mining activity, or (e) fails to comply with any other directions issued during the subsistence of the mineral concession, the Director or an officer authorised by him shall have the right to suspend the mining operations or prematurely terminate the lease/ contract along with forfeiture of part or full amount of security after following the prescribed procedure;
