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[Cites 0, Cited by 0] [Section 56(7)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(7)(v) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(v)If the concession holder fails to deposit the amount of default within a period of sixty days from the due date, the Mining Officer-in-charge shall recommend the matter to the Director for termination of the lease/ contract/ permit. The order of suspension of mining operations and the ban on despatch of mineral from the area would remain in force throughout such default period;