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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Haryana - Subsection

Section 101(10) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(10)All properties seized shall be liable to be confiscated by an order of the court trying the offence, if the amount of fine and other sum imposed are not paid within a period of one month from the date of order.