(1)The Department may also require all the Settlees/Licensee, the Corporation and other persons engaged in the transport and trade of minor minerals to come under the purview of the provision of these rules and under take their activities as per the Mining MIS system to be developed by the Department.(2)Whoever refuses to adhere to the system of Mining MIS shall be prosecuted under the provision of these rules.(3)The Department may lay down detailed guidelines for its MIS.Chapter -VIII Grant of Movement Permits for Movement of Minor Minerals.
