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[Cites 0, Cited by 0] [Section 101(6)] [Section 101] [Entire Act]

State of Haryana - Subsection

Section 101(6)(v) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(v)give an option to the owner or in-charge of the carrier to either compound the offence by paying the penalty amount or face criminal legal action of registration of an FIR and further proceedings where a carrier together with the mineral is seized by an authorised officer .