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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Haryana - Subsection

Section 85(8) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(8)The license, wherever granted or renewed, shall contain all details specifying the maximum limit on the quantity of mineral which can be stacked or stored at any given point of time considering the area of stockyard and the market for the mineral. The stockyard has to be bounded by a boundary wall or a temporary structure of no less than six feet height.