Section 101(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)At every check-post or barrier set up under sub-rule (1) or at any other place when so required by the officer-in-charge of the check-post or the barrier or any other authorised officer, the person in-charge of the carrier shall stop the same for examination of the mineral or its products in transit and co-operate for inspection of all records and documents relating to minerals or its products in possession of such person.
