Section 98(7) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(7)Any transport carrier carrying or transporting mineral, in whatever form, from another State into the State shall travel only through the designated metalled roads and shall be required to carry and produce a valid mineral transit pass issued by the competent authority at the place of origin, failing which, it shall be construed to be carrying or transporting the mineral illegally obtained and shall be subject to such punitive action as prescribed under these rules.
