Section 49(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)If any person grants or transfers or obtains a mining lease or any right, title or interest therein in contravention of any of the provisions of this chapter, he shall be punishable with imprisonment which may extend to six months or with fine which may extend to ten thousand rupees or both.Chapter - 7 Procedure for inviting competitive bids/ auctions and payments
