Section 85(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)In granting or refusing a licence or its renewal under these rules, the Licensing Authority shall take into consideration the following matters, namely :(i)the location of the stock yard;(ii)the number of licensed dealers already operating in the vicinity of the area;(iii)availability of the mineral to be stacked and sold;(iv)general demand or market for the mineral;(v)any other matters as may be considered necessary from time to time.
