Section 6(3) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(3)At every check post set up under sub-rule (1) or at any place when so required by the authorised person or the Officer Incharge of the check post, the person in charge of the carrier shall stop the carrier for examination of the mineral or its product in transit and allow inspection of all records and documents relating to mineral or its product in possession of such person. The person in charge of the carrier shall, if so required by the authorised person of the Officer Incharge of the check post, furnish his/her name and address as also that of the owner of the carrier and the name and address of both the consignor and the consignee and the other particulars asked for. After checking the mineral or its products, if the authorised person or the Officer Incharge of the check post is satisfied that the mineral or its product is being transported under a valid Transit Pass, the authorised person or the Officer Incharge of the check post, as the case may be, put his/her signature on die Transit Pass.
