Section 84(1) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(1)An application for the grant or renewal of a licence for storage and sale of mineral(s) in any form, outside a mineral concession area and a stone crushing unit premises, shall be made to the Director through the officer-in-charge of the district concerned in Form - MD-1.
