Section 96 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
96. Consequences of conditions of default and breach.
- (1) Default(i)Where a licensee is found to be committing a default, he shall be directed to remedy or rectify such default within a period of fifteen days in the first instance;(ii)in case of a second default, he shall be suitably directed to rectify the default and shall also be liable to a fine, which may extend up to Rs. 10,000/-;(iii)A third time default or the continuation of the first or second default, in spite of opportunities given to rectify the same, would amount to a 'breach' and dealt with accordingly.(2)Breach - Where a licensee is observed to be in breach of the conditions of license, the licensing authority may take any or all of the following actions:(i)suspension of the license with stoppage of receipt or purchase or sale of any mineral in raw or processed form in or from the stockyard. The dealer shall be holding the inventory of stocks, duly assessed at the time of suspension of license, till such time the suspension order is revoked. The period of suspension may continue up to a period of three months or till such time the breach condition is rectified, whichever is earlier;(ii)temporary seizure of the stocks till such time the stocks are reconciled with the records and established to have been accepted from legal sources;(iii)forfeiture of the stocks and their disposal by the competent authority and termination of the dealer license;(iv)cancellation of license with provision for a ban for 5 years to grant any fresh license to the individual/ firm/ company.
