Section 61 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
61. Special rights of the Government.
(1)The Government shall have the right of pre-emption of the minor mineral and all products thereof lying over the area granted on a mineral concession or elsewhere under the control of the mineral concession holder at all times during the term of any mineral concession. Upon issue of an order by the Government in writing to this effect, the mineral concession holder shall deliver all minor mineral or products thereof to the Government at rates worked out on the basis of average billing of mineral for the last one month at the pit head in such quantities and in such manner as may be specified in the order exercising the said right;(2)The Government may terminate/ cancel the mineral concession in the State of a National Emergency or War without giving any notice for such termination;(3)The Government may terminate or cancel the mineral concession, by giving three calendar months prior notice in writing, in the event the minor mineral under the concession is required for establishing an industry beneficial to the general public.Chapter - 9 Payment of rent and compensation to the landowners and determination thereof
