Section 122 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
122. Repeal and savings.
(1)The Punjab Minor Mineral Concession Rules, 1964 as amended from time to time, in their application to the State of Haryana and the Haryana State Minerals (Prevention of Illegal Mining, Storage and Transportation) Rules, 2006 are hereby repealed with the publication of notification of 'Haryana State Minor Mineral Concession, Stocking,Transportation of Minerals, and Prevention of Illegal Mining Rules, 2012' in the Official Gazette.(2)Notwithstanding the repeal , anything done or any action taken or proceedings commenced under the 'Punjab Minor Mineral Concession Rules, 1964', and the 'Haryana State Minerals (Prevention of Illegal Mining, Storage and Transportation) Rules, 2006', shall be deemed to have been done, taken or commenced under these rules :Provided that wherever the terms and conditions of any mineral concession, granted before the commencement of these rules, are inconsistent with or repugnant to these rules, the same shall be deemed to have been modified in accordance with these rules from the date of notification thereof.
