Section 6(1) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(1)If the State Government considers it necessary to do so with a view to check the transport and storage of minerals transported without lawful authority, it may direct the setting up of check-post or erection of barrier or both at any place or places within the State by an order in writing:Provided that the setting up of a check-post or erection of a barrier shall be notified in the Official Gazette.
