Section 16(11) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(11)Where it comes to the notice of the Government that any lessee or contractor has violated the conditions prescribed in sub-rule (1) above, it may terminate such lease by an order in writing at any time. However, no such order shall be passed without giving a reasonable opportunity of show cause to the lessee or the contractor for stating his case.
