Section 122(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)Notwithstanding the repeal , anything done or any action taken or proceedings commenced under the 'Punjab Minor Mineral Concession Rules, 1964', and the 'Haryana State Minerals (Prevention of Illegal Mining, Storage and Transportation) Rules, 2006', shall be deemed to have been done, taken or commenced under these rules :Provided that wherever the terms and conditions of any mineral concession, granted before the commencement of these rules, are inconsistent with or repugnant to these rules, the same shall be deemed to have been modified in accordance with these rules from the date of notification thereof.
