Section 46 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
46. Prohibition of working of Mines.
- If the Government has reason to believe that the grant or transfer of a mining lease or any right, title or interest in such lease is in contravention of any of the provisions of this chapter, the Government may, after giving the parties an opportunity to present their case, direct the parties concerned not to undertake mining operations in the area to which the lease relates.
