Section 56(15) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(15)A mineral concession holder shall:(i)submit by the 7th day of every month, a return in Form "MMP-1" containing the total quantity of minor mineral raised and dispatched from the area and other details prescribed in the said form during the preceding calendar month and its value, to the Director and also other officer(s) specified in the lease/contract deed; and(ii)also furnish by the 30th April of every year, a statement containing information in Form 'MMP-2' regarding the quantity and value of minor mineral extracted, dispatched, stacked during the previous financial year, average number of regular labourers employed (men and women separately), number of accidents (if any), compensation paid and number of days worked and such other details as prescribed in the form to the Director and the other Officer specified in the agreement.
