Section 112 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
112. Power to rectify inadvertent mistakes.
(1)The Government may at any time, within six months, from the date of the order passed by it under these rules, on its own motion rectify any mistake or error apparent on the face of the record, and may within the like period rectify any such mistake or error which has been brought to its notice by an applicant for the grant of the minor mineral(s) concession.(2)No such rectification under sub-rule (1) above, as has or purports to have a prejudicial effect on another applicant for the grant of the mining lease, shall be made unless the Government have given such applicant(s) notice of its intention so to do, and have allowed him/ them a reasonable opportunity to make a representation thereon.
