Section 68(1) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(1)A mineral dealer shall be held to be committing a default or breech of the conditions of license in the following events, namely :-(i)Default-(a)failure to display the details of licence on a sign board ;(b)failure to file the monthly return of stocks; and(c)failure to maintain the up-to-date registers(ii)Breach-(a)accepting minerals in raw or processed form from unauthorized and unexplained sources ;(b)storing and stocking minerals that do not tally with the entries in opening and closing balance of stock register ;(c)permitting the sale of mineral, in raw or processed form without issuing a valid challan;(d)loading of mineral in a carrier without a mineral transport permit ;(e)operating the stockyard without a valid license ; and(f)repeatedly found committing defaults.
