Section 5(2) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(2)(i)The holder of a reconnaissance permit, prospecting licence, mining lease for transportation of a mineral or its products from the permit/ licence/lease area, as the case may be, shall make an application in Form 1 to the Officer Incharge of the Mining Section of concerned District Collectorate. The cost of the Transit Pass Book and the royalty due of the mineral to be transported shall be deposited in the same manner, as prescribed in Clause (a) of sub-rule (3) of Rule 7 and the original treasury' challan shall be attached with the Form 1;(ii)the Transit Passes for mineral concession holders shall be prepared in duplicate in Form 2 and serial number to be machine printed, Each transit pass shall clearly contain date, time and quantity of mineral both in figures and words along with name and dated signature of the authorized person issuing the pass;(iii)before issue of the transit pass book, the transit passes shall be stamped with official seal on the reverse and the first and last page of the first copy of the transit pass book shall be signed with date on reverse by Officer Incharge of Mining Section of the concerned District Collectorate certifying the total number of transit passes in the book;(iv)the duplicate copy of the Transit Pass shall be issued by the permit/ licence/lease holder, as the case may be and accompany every carrier for every trip carrying the mineral or its products from the permit/licence/lease area, as the case may be. The copy shall be made by the carbon process and the original copy of the Transit Pass shall be retained in the Transit Pass Book;(v)after the first issue of Transit Pass Book, the subsequent issue shall be made on submission of used Transit Pass Book;(vi)on receipt of the used Transit Pass Book, the Officer Incharge of the Mining Section of concerned district Collectorate shall get its original copy of the Transit Pass checked in the office with regard to the material entries and after checking and verifying the same shall be returned to the permit/licence/lease holder, as the case may be. after stamping the rubber stamp marked as '"CHECKED" and signing the same by an officer not below the rank of Mining Inspector.
