Section 92 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
92. Checking of unauthorised dealings in mineral.
- Every person, who possesses any mineral in any form as stock-in-trade or sold any mineral, shall, if so required, produce sufficient proof to the Director or to any other officer authorised by him in this behalf, to the effect that the mineral had been purchased from a legal source or authorised producer. In case the dealer fails to produce sufficient proof to the satisfaction of the Director or the officer authorised by him, the Director, or such authorised officer may take action under these rules.
