Section 99(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(6)Carriers deployed for transportation of mineral(s) from any other State into or through the State shall also obtain such Mineral Transport Permits for such periods as required from the authorised officer of the Mines & Geology Department in case of a carrier/ vehicle used for such purpose.
