Section 54E(3) in The Punjab Minor Mineral Concession Rules, 1964
(3)The owner or person incharge of a goods vehicle carrying minor minerals entering the State limits or passing through the State and bound for any place outside the State shall furnish a proof to the effect that the minor minerals have been raised in some other State. In case he fails to furnish proof to that effect, the minor minerals and the amount of royalty due thereon shall be recovered from him after giving his reasonable opportunity of being heard.
