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State of Haryana - Section

Section 114 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

114. Unauthorized Working.

(1)No person shall undertake any mining operations in any area, except under and in accordance with the terms and conditions of a mineral concession granted under these rules;
(2)Notwithstanding any other punitive measures for any violations provided under the rules, any contravention of sub rule (1) shall be subject to the provisions contained in Section 21 of the Act.