Section 56(22) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(22)In case the mineral concession holder does not commence mining operations within a period of one hundred and eighty days counted from the date of commencement of the mineral concession, notwithstanding the payment of dead rent/ contract money by him, the mineral concession shall be liable to be terminated unless specifically permitted by the Government on application for reasons to be recorded in writing.Explanation. - For the purpose of this sub-rule, mining operations shall include the erection of machinery, laying of tramway or construction of a road in connection with the working of mine and the steps taken to obtain requisite clearances.
