Section 68(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)A mining plan shall be prepared by a Recognised Qualified Person (RQP), recognised in this behalf by the Director or an officer authorised by him, or by a person recognized by the Central Government or an officer authorized by the Central Government in this behalf under the provisions of rule 22 B of the Mineral Concession Rules, 1960.
