Section 99 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
99. Registration of a carrier used for transportation of mineral in any form and the requirement of a mineral transport permit.
(1)Any mode of carrier transport, mechanically driven or otherwise, and used for transportation of any mineral, in whatever form, shall be required to be registered with the Director or such officer as authorised by him for the said purpose and for such period as required for any part or parts of the State.(2)A carrier used for transportation of any mineral, in raw or processed form, shall be registered for the purposes of these rules by an officer authorised by the Director for periods of seven days or one year on payment of fee as prescribed in the Fourth Schedule.(3)No mineral concession holder or a licensee of a stone crushing unit or a licensee shall permit loading of any mineral, in whatever form, from its concession area or licensed premises in a carrier of whatever description, which is not registered as such in accordance with these rules or without issuing a mineral transport permit under sub-rule (5) of this rule.(4)The officer authorised for the purpose shall issue the mineral transport permit in the form of a sticker to be pasted on the front wind-screen of the vehicle so registered which shall be displayed by the owner of the vehicle at all times during its validity.(5)Wherever any carrier is not deployed for transportation of mineral on a regular basis and is used only occasionally for transportation of any mineral, in raw or processed form, it may be issued a temporary transport permit by the concerned mineral concession holder or licensee of a stone crushing unit or the licensee from whose area or premises the mineral is dispatched for a one time. The Department will issue booklets of such permits to such mineral concession holder or the licensee of a stone crushing unit or the licensee in the same manner, as in the case of a mineral transit pass.(6)Carriers deployed for transportation of mineral(s) from any other State into or through the State shall also obtain such Mineral Transport Permits for such periods as required from the authorised officer of the Mines & Geology Department in case of a carrier/ vehicle used for such purpose.(7)Carriers which are not deployed for carriage or transport of minerals on a regular basis and which are occasionally used for transportation of mineral(s) from any other State into or through the State may obtain such mineral transport permits from the nearest check-post established by the Department in the State.(8)A mineral concession holder/ stone crusher operator/ mineral dealer shall maintain and furnish a complete account of the mineral transport permits issued to him by the Department and by him to the carriers on a monthly basis, alongwith the remittance of fee collected by him on this account.(9)The Government may cancel the registration of any carrier if it is found to be indulging in violation of these rules on three occasions and debar its registration as such for future.(10)The system of issue of mineral transport permits in physical form may be replaced by electronically generated permits on implementation of e-Governance application in this behalf.
