Section 56(11) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(11)Where the continuance of mining operations in any area, in the opinion of the State Government, is likely to endanger the safety of any national or state highway, road, bridge, drainage, reservoir, tank, canal or other public works, or public or private building, or any other public interest or in the interest of environment/ecology of the area, the Government may suspend the operations in the entire concession area or part thereof with immediate effect by communicating the reasons thereof in writing. The Government may, wherever so warranted, terminate such mining lease/ contract over entire area or part thereof after giving sixty days notice to the concession holder in this behalf and the grant of such mineral concession shall stand terminated from the date specified in the said notice.
