Section 117 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
117. Introduction of e-governance processes.
- The department may, as soon as possible, develop and introduce partial or end-to-end e-governance application for effective and efficient regulation and enforcement of these rules. All mineral concession holders, mineral dealer licensees and the stone crushing units shall be bound to comply with and implement such e-governance applications as may be specified.
