Section 8(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)The Government may, from time to time, notify or specify, to use or restrict, the roads through which the mineral, whether imported from other states or generated within the state in raw or processed form, be transported from the source of raising the mineral to the stone crushers, or the screening plants or the premises of a mineral dealer.
