Section 56(14) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(14)The mineral concession holder shall ensure unhindered access to any officer, authorised by the State or Central Government, to enter upon any building, excavation or land comprised in the concession area for the purpose of inspecting the mines. If the mineral concession holder creates any hindrance in peaceful inspection of the mines, the Director may take recourse to extreme measure of cancellation of the mineral concession and forfeit the security deposit in whole or part thereof.
