Section 8 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
8. Stocking and transportation of minerals.
(1)No person shall stock, sell or offer for sale any mineral or mineral products, either in raw or processed form, for commercial purposes or trade in the State without holding a valid Mineral Dealer License under these rules;(2)Subject to the conditions prescribed in chapter 13 of these rules, a mineral concession holder shall not be required to obtain a Mineral Dealer License for sale of the excavated mineral stock from the concession area.(3)Subject to the conditions prescribed in chapter 13 of these rules, a licensee of a Stone Crusher, granted under the provisions of Haryana Regulation and Control of Stone Crusher Act, 1991 and rules framed thereunder, is exempted from obtaining a Mineral Dealer Licence for selling crushed aggregate/ stone-dust from the premises of the licensed stone crusher.(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.(5)No person shall transport or cause to be transported any mineral and/or mineral products by any carrier from one place to another without having a valid mineral transit passPart - II Grant of Mineral ConcessionsChapter - 3 Grant of a Mining Lease
