Section 56(12) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(12)A mineral concession holder shall not stock any mineral outside the concession area granted on mining lease/ contract/ permit, without obtaining a valid license as per provisions contained in Chapter 14 of these rules. The total mineral excavated and stacked by the concession holder within the area granted on mining lease/ contract/ permit shall not exceed two times of the average monthly production as per approved mining plan at any point in time.
