Section 74(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)Wherever a mineral concession holder is observed to be in 'breach' of the conditions of grant, the Director shall be competent to take any or all of the following actions:(i)suspension of the mining operations and dispatch of mineral from the concession area. He would be holding the inventory of stocks, duly assessed at the time of suspension of operation, till such time the suspension order is revoked. The period of suspension may continue up to a period of three months or till such time the breach condition is rectified, whichever is earlier;(ii)temporary seizure of the stocks of the mineral excavated in raw or processed form till such time the stocks are reconciled with the records and established to have been accepted from legal sources;(iii)termination of the concession with forfeiture of the security in whole or in part and also forfeiture of the mineral lying in the area and its disposal by the competent authority; and(iv)de-barring the individuals/ firms/ companies for grant of a fresh mineral concession in the state for a period of up to 5 years.
