Section 91 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
91. Returns to be filed with the Department.
- The mineral dealer shall file a return for each month in Form -MD-8 by the 10th day of the following month to the officer-in-charge of the district concerned and the Director in the said form giving details and record of all the total purchases, and sale of the mineral(s) and processed mineral(s) effected by him during the previous month.
