Section 7 in Andhra Pradesh Mineral Dealer's Rules, 2000
7. Conditions.
- The registration shall be granted in Form-D subject to the following conditions: -(1)The dealer shall deposit an amount of Rs. 5,000/- as a security deposit duly pledged to the Dy. Director of Mines and Geology.(2)The dealer shall maintain correct and intelligible accounts of ores and minerals procured, processed and transported daily to different destinations in Form-F.(3)In case of beneficiation plant and factory the dealer shall maintain a separate daily account of ores and minerals procured and fed into the factory or plant and the processed mineral or ores recovered in Form-G.(4)The dealer shall submit copies of the Form-E to the [Assistant Director of Mines and Geology concerned] [Substituted 'Deputy Director of Mines and Geology' by Notification No. 279, dated 14.10.2005 (w.e.f. 11.10.2000).] by the 5th of the succeeding month.(5)While removing the ore or minerals from the stones or factories the dealer shall obtain permission from the concerned [Assistant Director of Mines and Geology concerned] [Substituted 'Deputy Director of Mines and Geology' by Notification No. 279, dated 14.10.2005 (w.e.f. 11.10.2000).] and transport the material under prescribed transit permit in Form-E obtaining from the concerned Dy. Director of Mines and Geology.(6)The dealer shall maintain the details of stock and transit basis in Form-H and submit to the [Assistant Director of Mines and Geology concerned] [Substituted 'Deputy Director of Mines and Geology' by Notification No. 279, dated 14.10.2005 (w.e.f. 11.10.2000).] by the 5th of succeeding month.(7)The dealer shall allow any authorised officer by the director or his nominee authorised by him to inspect the stores and factories to verify the stocks of ores and minerals and take sample of the abstract from the records maintained by him.(8)Every dealer shall allow any officer authorised by the Director or his nominee nominated by him to enter ana inspect the premises where the mineral is kept or stored.(9)All officers mentioned in Section 23(B) of the Mines and Minerals (Development and Regulation) Act, 1957 are authorised to search any place in which there is reason to believe that an offence is being committed and seize any stock of minerals in respect of which the offence has been or is being committed.
