Section 98(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)The Officer-in-charge of the district concerned shall not issue any further booklets to the mineral concession holder or the stone crusher operator or the mineral dealer, as the case may be, till such time the concession holder submits a complete account of the booklets of passes issued to him on the previous occasion and used by him, save keeping a margin of no more than such number of passes as may be required for a period of seven days for the intervening period.
