Section 61(3) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(3)The Government may terminate or cancel the mineral concession, by giving three calendar months prior notice in writing, in the event the minor mineral under the concession is required for establishing an industry beneficial to the general public.Chapter - 9 Payment of rent and compensation to the landowners and determination thereof
