Section 101(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(6)If the person in-charge of the carrier refuses to pay the penal amount under sub-rule (5), the officer in-charge of the check-post or the barrier or the authorised inspecting officer shall -(i)have the power to seize the mineral along with such carrier in transit;(ii)give a receipt of such mineral and carrier seized by him to the person from whose possession or control it is seized;(iii)direct the person in-charge of the carrier to carry the mineral and also the carrier to the nearest police station or check-post or barrier of the concerned department;(iv)seize the carrier and take the same in his possession if the person in charge of the carrier refuses to carry the mineral and the carrier to the nearest police station or check-post or barrier of the department;(v)give an option to the owner or in-charge of the carrier to either compound the offence by paying the penalty amount or face criminal legal action of registration of an FIR and further proceedings where a carrier together with the mineral is seized by an authorised officer .
