Section 8(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)Subject to the conditions prescribed in chapter 13 of these rules, a licensee of a Stone Crusher, granted under the provisions of Haryana Regulation and Control of Stone Crusher Act, 1991 and rules framed thereunder, is exempted from obtaining a Mineral Dealer Licence for selling crushed aggregate/ stone-dust from the premises of the licensed stone crusher.
