Section 93 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
93. Inspection and verification of stocks.
- The Director or the officer(s) authorised by him in this behalf shall have the right to enter upon any premises, with or without any notice, where minerals are mined and stocked or processed and stocked and to inspect, check and verify the stocks and records :Provided that wherever any such authorised officer carries out any such inspection, he shall make an entry of his visit or inspection in the register maintained by the mineral concession holder or the stone crusher licensee or the dealer, as the case may be, and submit a report to that effect to the Director within a period of seven days. The Director shall cause a copy of such inspection report to be sent to the concerned concession holder or stone crusher licensee or the dealer, as the case may be.
