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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Haryana - Subsection

Section 99(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)A carrier used for transportation of any mineral, in raw or processed form, shall be registered for the purposes of these rules by an officer authorised by the Director for periods of seven days or one year on payment of fee as prescribed in the Fourth Schedule.