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

State of Haryana - Subsection

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

(ii)If the concession holder fails to deposit the due amount within a period of thirty days of the due date along with interest applicable thereon, the Mining Officer-incharge shall direct the concession holder to suspend his mining operations and stop any despatch of mineral from the concession area till such time the default is cleared;