Section 95(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)Breach(i)accepting minerals, in raw or processed form, from unauthorised and unexplained sources;(ii)storing and stacking minerals that do not tally with the entries in opening and closing balance stock register;(iii)permitting the sale of mineral, in raw or processed form, without issuing a valid mineral transit pass;(iv)loading of mineral in a carrier without issue of a mineral transport permit;(v)operating the Stock-yard without a valid license;(vi)repeatedly found committing the defaults.
