Section 16(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)No consent to the transfer of mining lease or contract shall be accorded unless the applicant has paid all the outstanding mining dues in respect of the lease or contract and the transferee has accepted all the terms and conditions and the liabilities enjoined upon the transferor in respect of such mining lease or contract;
