Section 43 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
43. Communication of Transfer or Assignment
- Every transferee or assignee of a mining lease or any right, title or interest therein, shall, within thirty days of such transfer or assignment, inform the Government of the transfer or assignment and of the terms and conditions of such transfer or assignment. He shall also furnish to the Government a certified copy of the Transfer Deed in duplicate.
