Section 78 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
78. Penalty provision for illegal storage.
- Any contravention of sub-rule (1) and (2) of rule 75 shall be punishable with imprisonment for a term which extend to two years, or with fine which may extend to [ L 50,000/-(Rupees fifty thousand only)] [Substituted 'Rs. 25,000/- (Rupees Twenty five thousand only)' by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.], or with both:Provided that the contravention of sub-rule (1) and (2) of rule 75 for the first and second time may be compounded by an officer authorized by the Government under section 22 of the Act and the case in relation to the subsequent contravention shall be filed by the officer so authorized in the competent court of law:Provided further that the amount of compounding fee shall not be less than Rs. 25000/- plus the market sale price of the total material stored illegally at the spot.
