Section 75(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)Wherever an order is passed under clause (v) of sub-rule (1) above against a mineral concession holder, he or the partnership firm in which he may be a partner, or the company in which he may be a Director, may be de-barred for the grant of a fresh mineral concession for a period of five years from the date of passing such order.Chapter - 12 Mines and Mineral Development, Restoration and Rehabilitation Fund
