Section 6 in Andhra Pradesh Mineral Dealer's Rules, 2000
6. Grant of Transit Pass.
(1)Any person desiring to transport or carry away any mineral from any place shall file an application before the [Assistant Director of Mines and Geology or the Assistant Geologist concerned in the absence of Assistant Director of Mines & Geology] [Substituted 'Deputy Director of Mines and Geology' by Notification G.O.Ms. No. 279, dated 14.10.2005 (w.e.f. 11.10.2000).] concerned along with the Transit form Books as prescribed in Form-E.(2)The applicant shall among other things, specify: -(a)The place from which the mineral has been removed:(b)The quantity and the description of mineral along with a copy of the permit obtained on payment of royalty/seigniorage fee thereof: and(c)The destination to which the mineral is to be transported.(3)On receipt of an application under sub-rule (1), the [Assistant Director of Mines and Geology or the Assistant Geologist concerned in the absence of Assistant Director of Mines & Geology] [Substituted 'Deputy Director of Mines and Geology' by Notification G.O.Ms. No. 279, dated 14.10.2005 (w.e.f. 11.10.2000).] may grant Transit Pass in Form-G for such period and subject to such terms and conditions as prescribed by him or may refuse to grant Transit Pass for reasons to be recorded in writing and communicated to the applicant.(4)Any person who transports the mineral and who is required to carry a Transit Pass shall on demand produce such pass to any officer authorised in this behalf.
