Section 100(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)The owner of any carrier, holding a valid registration certificate from the Transport Department, and intending to use such carrier for transportation of mineral, in whatever form, shall submit his application in form TP-1 to the officer authorised by the Director alongwith the fee prescribed under the Fourth Schedule.
