Section 5(8) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
(8)If the in-charge of check post or any other Authorised Officer has reasons to believe that the mineral so transported, is not covered by the transit pass available with the vehicle or the mineral is transported without a valid transit pass, or the mineral is being transported other than the destination mentioned in transit pass, the Authorised Officer after such verification as he/she feel necessary shall seize the vehicle carrying the mineral, tools, equipment or any other things used in transportation of mineral and also the mineral so transported. The seized mineral, vehicle, tools, equipment or other things shall be disposed off as per the provisions of Act and Rules.
