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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018

(2)The following officers or any other officer authorised by the State Government in this behalf may stop and check any carrier at any place within their respective jurisdiction and the person in charge of the carrier shall furnish the valid transit pass/permit and other particulars such as bill(s) or receipt(s) or delivery note(s) on demand.
  Designation of the Officer Jurisdiction
I. Director of Mines or the officers authorised by him Whole of the State
II. Chief Mines Officer Whole of the State
III. DM/ADM/SDM Within their respective District
IV. Senior Mines Officers/Mines Officers/MiningInspectors Within their respective Mining District/ Circle
V. Check gate Supervisors Within their Mining Circle
VI. Police Officers not below the rank of sub-inspector Within their respective jurisdiction