Section 71 in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
71. Restrictions on transportation of minerals.
(1)No person shall transport or cause to be transported any mineral, in whatever form, from one place to another by any carrier under these rules without a proper challan in Form A duly authenticated by concerned District Mineral Officer :Provided that no mineral concession holder, as the case may be, shall transport or cause to be transported any mineral from the river/nallah bed like sand, bajri and boulder etc. to any other site without obtaining a specific NoC in this regard from the concerned Executive Engineer Irrigation and/ or Flood Control.(2)The mineral concession holder either shall prepare in his name machine numbered quadruplicate challan, at his expense as per Form A or shall apply for and shall be issued the challan books containing such duly numbered challans by the officer-in-charge of the district concerned. The challan book before being put to use shall be got authenticated by the officer in-charge of the District Mineral Office, concerned. The mineral concession holder, as the case may be, shall maintain a register of all receipts and dispatches along with the challans issued by him and furnish such details in monthly production and dispatch reports and shall maintain a complete account of challan books utilized by him.(3)A mineral concession holder shall give the proper challans issued to him to every purchaser of the mineral for lawful dispatch and disposal of the mineral, in whatever form, following a proper seriatim, from the concession area.(4)The officer-in-charge of the district concerned shall not issue any further booklets to the mineral concession holder as the case may be till such time the concession holder/licensee submits a complete account of the booklets or challans issued to him on the previous occasion and used by him, keeping a margin of not more than such number of challans as may be required for a period not more than seven days for the intervening period.(5)All relevant details such as the source of dispatch, the registration number of the carrier, the weight (in MT) or quantity 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 proper challan, which shall be liable to be presented at every mineral check post coming on the way of transit or on demand by an authorized officer.(6)Subject to the availability of infrastructure in the district offices, all above information shall be computerized and put up on the web-site on weekly basis failing which disciplinary action shall be initiated against the in-charge officer.
