Section 100 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
100. Procedure for submission of application and grant of a mineral transport permit.
(1)The owner of any carrier, holding a valid registration certificate from the Transport Department, and intending to use such carrier for transportation of mineral, in whatever form, shall submit his application in form TP-1 to the officer authorised by the Director alongwith the fee prescribed under the Fourth Schedule.(2)After checking the particulars of the applicant and verifying the validity of documents issued by the Transport Department, the authorised officer shall issue a mineral transport permit in Form TP-2 for such period as applied for, along with issue of receipt for the fee paid. The mineral transport permits shall be in the nature of a sticker, duly authenticated in permanent ink by the issuing officer and contain such particulars as specified, which shall be displayed at all times on the front wind screen of the vehicle.(3)The temporary transport permit issued by any mineral concession holder or stone crusher licensee or dealer shall also carry identical particulars.
