Section 12(3) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

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State of Bihar - Subsection

Section 12(3) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

(3)The Commissioner, Mines, may after giving reasonable opportunity of hearing to the party confirm, modify or set aside or may pass such order or orders as may deem just and proper and his order shall be final.Form-A[See Rule 4(1)]To,The Distt/Asstt, Mining Officer,Sir,Transit pass may, kindly, be issued for dispatching the minerals - stone/sand/earth-brick mined from my lease area, Mauza................Khata No................Plot No..............total area of lease P.S..............Dist...............whose particulars are as below:-Particulars of Stock

Sl. No.	Nature of mineral	Name & address of lessee	Particulars of lease area	Measurement of stack uptill now	Mineral to be dispatched-stone/ sand/ earth-brick	Quantity tonne/ Sqr. mtrs.	Quantity of mineral	Remarks
1	2	3	4	5	6	7	8	9

Place:Date :Signature of lessee.Form-B[See Rule 4(2)]Challan or Transit passDeptt. of Mines & GeologyGovernment of Bihar

Book No.

Distt.

Name of the Mine..................Challan/Pass No.Terms of settlement of mining lease and:Date of termination:Name of leasehold minerals:Grade of minerals and purpose for which sold:Name of lessee/lessees and full address:

Date:

Time:

Name of the person/firm/company by which mineral is being purchased:Mineral/Ore to whom sold (Give particulars):Cubic content (Cu.m.):Weight of the mineral (Tonne):No. of carrier:

Name & signature of the person issuing the pass with date

Name & signature of the carrier driver with date

Name & signature of the checking staff with date

Remarks:-

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State of Bihar - Subsection

Section 12(3) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003