Section 98 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
98. Requirement of a Mineral Transit Pass.
(1)No person shall transport or cause to be transported any mineral, in whatever form, from one place to another by any carrier without having a valid mineral transit pass.(2)The mineral concession holder or a stone crusher licensee or a mineral dealer licensee shall apply for and shall be issued the booklets containing such duly numbered mineral transit passes by the mining officer-in-charge of the district concerned. The mineral concession holder or the stone crusher operator or the mineral dealer, as the case may be, shall maintain a register of all receipts and despatches along with the particulars of the mineral transit passes issued by him and furnish such details in the monthly production and despatch reports and shall maintain a complete account of the booklets of mineral transit passes utilised by him.(3)A mineral concession holder or a stone crusher licensee or a licensee shall give the mineral transit pass issued to him to every purchaser of the mineral for lawful dispatch and disposal of the mineral, in whatever form, following a proper seriatum, from the concession area/ stone crushing unit premises/ dealer's premises.(4)The Officer-in-charge of the district concerned shall not issue any further booklets to the mineral concession holder or the stone crusher operator or the mineral dealer, as the case may be, till such time the concession holder submits a complete account of the booklets of passes issued to him on the previous occasion and used by him, save keeping a margin of no more than such number of passes as may be required for a period of seven days for the intervening period.(5)All relevant details such as the source of despatch, the registration number of the carrier, the weight (in MT) or quantity (in cubic feet) of mineral dispatched from the source, the name of the transporter and the destination of consignment shall necessarily be filled-up in a legible manner in the mineral transit pass, which shall be liable to be presented on demand by an authorised officer.(6)Any transport carrier found to be carrying or transporting mineral, in whatever form, without a valid mineral transit pass shall be construed to be carrying/ transporting the mineral illegally obtained and shall be subject to such consequences as specified under these rules.(7)Any transport carrier carrying or transporting mineral, in whatever form, from another State into the State shall travel only through the designated metalled roads and shall be required to carry and produce a valid mineral transit pass issued by the competent authority at the place of origin, failing which, it shall be construed to be carrying or transporting the mineral illegally obtained and shall be subject to such punitive action as prescribed under these rules.(8)The process of issue of mineral transit passes in physical form may be replaced by electronically generated forms on implementation of e-Governance application in this behalf.
