Section 84 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
84. Application for grant or renewal of a Licence.
(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.(2)Every application shall be accompanied by:(i)a Demand Draft or treasury receipted challan for Rs. 1000/- (Rupees one thousand only) towards application fee remitted to the credit of the Department under relevant receipt head of account of the department;(ii)location map or survey sketch showing the exact location of the stockyard (survey number and other details of the area proposed to be used as stockyard where the applicant intends to store and conduct the sale of the mineral(s) or its products shall be delineated on the map);(iii)proof of ownership or lease agreement and possession of the property or land proposed to be used as stockyard by the applicant.(3)The application, duly completed in all respects, shall be submitted in the office of the officer-in-charge of the district concerned. In case the application is submitted in person, it shall be checked for its completeness and accepted, or returned for completion if found to be deficient, along with the list of documents required;(4)An acknowledgment of the receipt of application for grant or renewal of licence shall be issued in Form MD-2 on the same day where application is delivered in person and its receipt shall be acknowledged within a period of seven days where such application is received by the registered post;(5)Where it is found on examination that the application is not complete in all respects or is not accompanied by the documents referred in sub rule (2) above, the Licensing Authority may require the applicant by notice to make good the deficiencies without any delay, and in any case not later than thirty days from the date of issue of such notice;(6)The receipt of application for grant or renewal of a licence shall be entered in a register in Form MD-3 by the officer-in-charge of the district concerned;(7)Application for renewal of Licence shall be submitted in the office of the officer-in-charge of the district concerned at least ninety days before the date on which the licence granted earlier is due to expire :Provided that the Licensing Authority may condone the delay in submission of an application for renewal of licence for a maximum period of up to 30 days, if the applicant is able to explain such delay to the satisfaction of the Licensing Authority.
