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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Haryana - Subsection

Section 101(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(2)Any authorised officer or official(s) may check any carrier carrying minerals, at any place and the person in-charge of such carrier shall present a valid mineral transit pass issued and a mineral transport permit for such vehicle as may be demanded by said officer or official(s).