Section 67(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)Any person possessing the qualifications and experience as prescribed under sub-rule (1) above, may apply to the Director, or an officer authorised by him, for registration as a RQP along with a fee of Rs. 1,000/- (Rs. one thousand only). The Director may, after making such enquiry as deemed appropriate, grant or refuse to grant recognition and where recognition is refused, the Director shall record the reasons therefor in writing and communicate the same to the applicant.
