Section 81 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
81. Prohibition and restrictions on stocking and trading of minerals.
(1)No person, other than a mineral concession holder or a stone crushing unit operator, shall stock, sell or offer for sale any minor mineral or mineral products, in raw or processed form, for commercial purposes or trade in the State without holding a license. However, retail sale of construction material from a premises of up to 200 square meters area, situated within the Municipal limits of towns or the Lal Dora of a village, shall be exempt from the requirements of obtaining a mineral dealer license;(2)The mineral concession holder shall not stock, sell or offer for sale any mineral or mineral products, in raw or processed form, for commercial purposes for trade in the State outside the concession area without holding a license;(3)The mineral concession holder shall not, at any given point of time, stock mineral more than two times the average monthly production of the mineral(s) within the area granted on mineral concession. The average monthly production shall be determined on the basis of average of the production figures submitted or reported by such person for a period of three previous months or as given by him in his mining plan, whichever is lower. Further, the mineral shall be stacked only at the sites(s) specified in the approved mining plan;(4)The licensee of a stone crusher unit, granted under the Haryana Regulation and Control of Stone Crusher Act, 1991 and the rules framed thereunder, engaged in the business of crushing of stone aggregate (road metal and masonry stone) is exempted from obtaining a license for selling the crushed stone aggregate processed from the premises of such stone crusher unit. However, such licensee shall not stock, within the said premises at any given point of time, the raw mineral and processed aggregate put together which is equal to more than thirty days installed crushing capacity of the unit;(5)No person, who has installed a sand washing plant or a screening plant, shall stock any mineral for sale or trading at any given point of time without obtaining a license.Chapter - 14 Grant and Renewal of Licence
