Section 59(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)Where a mineral concession is prematurely terminated for breach of any of the conditions subject to which the mineral concession is granted, the Director or an officer authorised by him may also order forfeiture of the quarried material lying in the concession area and on passing of such an order, such mineral shall become the absolute property of the State.
