Section 56(21) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(21)In case it is detected that the mineral concession holder has disposed of the incidentally extracted major mineral in whole or part there of or failed to maintain the record of the stored mineral in terms of sub-rule (20) above, he shall be liable to penalties as specified in sub section (1), (4) and (5) of section 21 of Act, and also termination of mining lease/ contract.
