Section 81(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(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;
