Section 58 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
58. Powers to issue directions.
(1)The Director may, in the interest of systematic development of mineral deposits, conservation of minerals, scientific mining, sustainable development and protection of the environment, issue directions to the owner, agent, mining engineer, geologist or manager of a mine;(2)Every direction issued under sub-rule (1) shall be complied within such period as may be specified, not being a period of less than one week: Provided that where there is difficulty in giving effect to any such direction, the owner, agent, mining engineer, geologist or manager of the mine, as the case may be, may apply for modification or rescinding of such direction and the Director may either modify or rescind the direction or confirm the same.(3)Any person aggrieved by a direction or order under this rule may apply to the State Government or any other authority prescribed under the Act for the purpose.
