Section 94 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
94. Checking of accounts.
- Every dealer granted a license under these rules shall extend full co-operation to the Director or an officer authorised by him or the Government in this behalf for checking of accounts and verification of the stock of minerals in raw or processed form, as the case may be, and shall furnish fully and correctly any or all information in his possession, as may be required for the purpose of the checking under the provisions of the Act and rules framed there under.
