Section 56(13) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(13)In cases where access to and from any other mineral concession area granted under these rules is required to be provided through the land/ area of the lessee/ contractor, he shall allow the existing and future lessee/ contractor/ or any other mineral concession holder a reasonable access to pass through such land/ area which is comprised in or adjoins or is reached through the land held by such mineral concession holder.
