Section 100(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)After checking the particulars of the applicant and verifying the validity of documents issued by the Transport Department, the authorised officer shall issue a mineral transport permit in Form TP-2 for such period as applied for, along with issue of receipt for the fee paid. The mineral transport permits shall be in the nature of a sticker, duly authenticated in permanent ink by the issuing officer and contain such particulars as specified, which shall be displayed at all times on the front wind screen of the vehicle.
