Section 99(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)Any mode of carrier transport, mechanically driven or otherwise, and used for transportation of any mineral, in whatever form, shall be required to be registered with the Director or such officer as authorised by him for the said purpose and for such period as required for any part or parts of the State.
