Section 3(2) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
(2)(i)For transportation of any mineral or it's beneficiated products from the lease area, the holder of mining lease shall make an application in Form 2 to the District Collector, along with the original treasury challan of the cost of the Transit Pass Book and the royalty due of the mineral to be transported as per the maximum requirement for the next three months, the transit passes will be obtained.(ii)The cost of transit pass book and the royalty due of the mineral transported shall be deposited in the same manner, as prescribed in rule;(iii)Every lease holder or permit holder shall issue duplicate copy of the Transit Pass generated by using carbon copy to the driver of the vehicle carrying mineral from lease site/temporary storage site and keep original copy in transit book safely;(iv)The Transit Passes for mineral concession shall be printed and issued as per the procedure decided by the Director Geology and Mining time to time.
