Section 81(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(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;
