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State of Chattisgarh - Act

Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

CHHATTISGARH
India

Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

Rule CHHATTISGARH-MINERALS-MINING-TRANSPORTATION-AND-STORAGE-RULES-2009 of 2009

Published on 27 July 2009
Commenced on 27 July 2009
[This is the version of this document from 27 July 2009.]
[Note: The original publication document is not available and this content could not be verified.]

Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009Published vide Notification No. F 7-9/2003/12, dated 27.7.2009Last Updated 16th September, 2019Notification No. F 7-9/2003/12 dated the 27th July, 2009. - In exercise of the powers conferred by Section 23C of the Mines and Minerals (Development and Regulation) Act, 1957 (No. 67 of 1957), the State Government hereby makes the following rules, namely : -

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)These rules may be called the Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009;

(2)It extends to the whole of Chhattisgarh;

(3)It shall come into force with effect from the date of its publication in the "Official Gazette".

2. Definition.

(1)In these rules, unless the context otherwise requires, -

(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act No. 67 of 1957);

(b)"Authorized Officers" means officer to whom State Government has empowered under these rules to act upon ;

(c)"Check Post" means a check post established on the road by Mineral Resources Department for the verification of the quantity of minerals being transported and the transit documents in any vehicle;

(d)"Collector" and "Additional Collector" of Senior Indian Administrative Services scale have the same meaning respectively assigned to them in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);

(e)"Director" means Director of Geology and Mining, Chhattisgarh appointed by the State Government;

(f)"Government" means the Mineral Resources Department of State Government of Chhattisgarh;

(g)"Form" means the form appended to these Rules ;

(h)"In-charge of Check Post" means the officer in-charge of any check post appointed by the Collector of the concerned district;

(i)"Lease" means mining lease and quarry lease granted for the purpose of exploitation of minerals;

(j)"Mineral" shall have the same meaning, as assigned in the Mines and Mineral (Development and Regulation) Act, 1957;

(k)"Mineral Concession" means Reconnaissance Permit, Prospecting Licence and Mining Lease under the Act and Rules;

(l)"Mining Officer" means Deputy Director (Mineral Administration)/ Mining Officer/Assistant Mining Officer posted in the district as Officer In-charge of mining section ;

(m)"Owner of Mines" covers Lessee or any manager or any person authorised by the Lessee in writing to work on his behalf;

(n)"Rules" means rules framed under Section 23 (C) of the Mines and Minerals (Regulation and Development) Act, 1957 (Central Act No. 67 of 1957);

(o)"Scientific Test" means any chemical analysis of minerals conducted in the laboratory of Directorate of Geology and Mining or any other laboratories of Government of India;

(p)"Section" means a section of the Act;

(q)"State" means the State of Chhattisgarh;

(r)"Storage" means Temporary Storage of mineral at any place during transportation to the final destination after removing it from the mining lease area (lease area);

(s)"Storage Permit" means the permit issued under these rules by the Collector to any person/company for the temporary storage/beneficiation/ crushing of any mineral in the territorial jurisdiction of the concerned district;

(t)"Transit Pass" means a pass issued by the Authorized Officers of Mineral Resources Department, Government of Chhattisgarh for lawful transportation of minerals;

(u)"Vehicle" means any mode by which mineral/minerals or its products are transported front the place of raising or from one place to another, excluding railway wagons, aerial ropeway, conveyor belt;

(v)"Weigh Bridge" means weighment machine established to measure the quantity of the minerals being transported;

(w)All other words and expressions used herein but not defined in the Act, shall have the same meaning as respectively assigned to them under the Act.

2. Prohibition. - (1) No person shall transport carry or cause to be transported any mineral/ore or/and its beneficiated products by any vehicle or otherwise from the place of raising/storage/beneficiation or from one place to another place without having a valid Transit Pass issued under these rules :

Provided that no such Transit Pass shall be required in case of any mineral/minerals or its beneficiated products being transported directly from the lease area by means of rail or aerial ropeway or conveyor belt which is accompanied by a bill, invoice issued by the lessee mentioning the date and time, quantity of mineral, destination and name of the party to whom it is being supplied/despatched or any other lawful documents, which prove the legality of the mineral transported;

(2)No person shall transport any mineral/(s) outside the lease area or process any mineral/(s) other than final destination or storage for any other purposes beneficiate/ establish a crushing plant without holding a valid "storage permit" granted under these rules.

Chapter II
Arrangement of transit pass for the Transportation of Minerals

3. Transportation of Minerals and it's beneficiated products.

(1)All the minerals or it's ore excavated in any lease area sanctioned under the Mines and Minerals (Development and Regulation) Act. 1957 and rules framed under shall only be transported (except transported directly by rail, ropeway or by conveyor belt) along with the valid transit passes issued under these rules in Form 1. The minerals or its ore shall also be transported to the railway siding or beneficiation plant installed or established out side the mining lease area with the valid transit pass, but as the special case Director, after distinguished reasons may exempt the restriction, so imposed.The mineral transported directly by rail, rope way or conveyor belt should be accompanied by a bill, invoice issued by the lessee mentioning the date and time, quantity and grade of mineral, destination, name of party to whom it is being supplied, despatch, or any other lawful documents which prove the legality of mineral so transported.

(2)

(i)For transportation of any mineral or it's beneficiated products from the lease area, the holder of mining lease shall make an application in Form 2 to the District Collector, along with the original treasury challan of the cost of the Transit Pass Book and the royalty due of the mineral to be transported as per the maximum requirement for the next three months, the transit passes will be obtained.

(ii)The cost of transit pass book and the royalty due of the mineral transported shall be deposited in the same manner, as prescribed in rule;

(iii)Every lease holder or permit holder shall issue duplicate copy of the Transit Pass generated by using carbon copy to the driver of the vehicle carrying mineral from lease site/temporary storage site and keep original copy in transit book safely;

(iv)The Transit Passes for mineral concession shall be printed and issued as per the procedure decided by the Director Geology and Mining time to time.

(3)The following officers are authorised to check and inspect and to take action under the Act and rules of the vehicle carrying the mineral and its beneficiated products : -

(4)

(i)The owner or the Driver of the vehicle carrying the mineral is responsible for the strict compliance of these instructions and present the mineral transit pass and other relevant document to the Authorised Officer on demand for inspection and co-operate him in inspection.

(ii)The driver of the vehicle carrying the mineral shall present the relevant documents related to mineral transportation to the Authorised Officer on demand during the transportation and co-operate him in inspection.

4. Penalties.

- Whenever any vehicle transporting the mineral without the lawful transit pass it is treated as an offence under Section 21 of Mines and Minerals (Development and Regulation) Act, 1957 and the driver of the vehicle and the owner of the vehicle as well, will be liable for punishment under the penalty clauses of the said Act and Rules.

Chapter III
Establishment of check posts and Arrangements for the Inspection of Mineral in Transit

5. Establishment of check posts and inspection of minerals in transit.

(1)The Director may setup check post(s) with or without weighbridge at any place within the State to check the validity of transit passes and the legality of the grade, quantity of minerals and its beneficiated products to prevent transportation and storage of mineral/ores and its beneficiated products without lawful permit.

(2)As per the instruction issued by Director time to time the inspections register and other document, kept and maintained at check posts.

(3)The driver of the vehicle carrying the mineral shall stop the vehicle at check post and show all-relevant document and paper available with him for inspection and cooperate in inspection.

(4)The quantity of minerals mentioned in transit pass shall be checked at the weighbridge established at check post or any other authorized weighbridge.

(5)The lease holder or permit holder or mineral transporter shall pay the amount so fixed for the weighment at the departmental or the private weighbridge. The payment receipt will be issued for the weighment at the government weighbridge.

(6)At the check post where there is no weighbridge nearby, the quantity of mineral being transported shall be measured in cubic meter & then converted into tonnes according to the prescribed formula.

(7)The in-charge of check post, after checking the transit passes quantity and grade of mineral, shall enter the details in the register according to the Form 3 and put the prescribed seal as shown below and sign the transit pass.Form

Name of checkpost.............................................District.........................................Date of checking............................................Time....................................................Sr. No. of the entry ininspectionregister.........................................................PageNo.......................................................................................Signature of inspectingperson

(8)If the in-charge of check post or any other Authorised Officer has reasons to believe that the mineral so transported, is not covered by the transit pass available with the vehicle or the mineral is transported without a valid transit pass, or the mineral is being transported other than the destination mentioned in transit pass, the Authorised Officer after such verification as he/she feel necessary shall seize the vehicle carrying the mineral, tools, equipment or any other things used in transportation of mineral and also the mineral so transported. The seized mineral, vehicle, tools, equipment or other things shall be disposed off as per the provisions of Act and Rules.

Chapter IV
Issue of permit and its renewal for the temporary Storage/ Beneficiation/Crushing of Mineral

6. Application permit and its renewal for temporary storage/beneficiation/ crushing of mineral.

(1)If any mineral mentioned in Part A and Part C of first Schedule of the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act No. 67 of 1957) or Schedule I and Schedule II of Chhattisgarh Minor Mineral Rules, 1996 be temporarily stored, beneficiated, crushed out side the lease area, the permission for such storage/beneficiation plant/crushing plant be specified in Form 7 by the concerned District Collector.

(2)The application permit and its renewal for temporary storage/beneficiation/ crushing shall be made to the Collector of the concerned district in Form 4 with the copy of duly paid challan of required fees (non-refundable) in the prescribed Account head.

(3)The application fees along with the application form shall be submitted as per detail below :

(i)For storage capacity up to 250 tonne at a time the storage fee Rs. 20,000/-;

(ii)In additional to above for each 100 tonne or its part Rs. 2,000/-.

(4)Following documents shall be accompanied with the application

(i)Certified copy of the details and the map of the area proposed to be used as temporary storage/beneficiation plant/crushing plant along with the consent letter of the owner of the land;

(ii)No objection certificate from the National Highway Authority, if the proposed/temporary storage/beneficiation plant/crushing plant is near by the National Highway;

(iii)No objection certificate under The Air Pollution (Prevention and Control of Pollution) Act, 1981 (Central Act No. 14 of 1987), if necessary;

(iv)If the applicant is a lease holder mining dues clearance certificate from the In-charge Mining Officer of the district concerned;

(v)The permission needed under any other Act, shall be acquired as per the rules and accordingly presented.

7. Authority competent to receive the application for storage permit.

- Mining Officer of the concerned district shall be the competent authority to receive the application. The receiving date and time shall be marked on the application.

8. Register of application for storage permit.

- Mining Officer of the district concerned shall maintain a register in Form 5 and make necessary entries therein, and receipt of the application shall be given in Form 6.

9. Disposal of application for storage permit or its renewal.

(1)The competent authority after making such inquires as he/she may deem fit, grant or renew the storage permit and shall issue such permit in Form 7 or refuse to grant or renew the permit:Provided that the competent authority shall not refuse to grant or renew the permit for the whole or part of the area applied without giving an opportunity of hearing to the applicant and without recording the reason for refusal in writing and communicating the reasons for refusal to the applicant:Provided that if the application submitted by the applicant is without accompanying proper document, receipt challan of the fee, shall be rejected directly and it does not require to inform the applicant.

(2)If a temporary permit holder wishes to continue the storage for further, period, he shall submit an application 90 days prior to before the expiry along with the fee deposited in such a manner as shown in sub-rule (3) of Rule 6 of these rules in Form 4 and submit all the relevant documents which were submitted at the time of original application as per sub-rule (4) of Rule 6 of these rules. If the application for such renewal is not disposed off within the prescribed time period, the period of such permit shall be deemed to have been extended by a further period for which the permit was originally granted till the competent authority passes an order thereon.

(3)The competent authority may at his/her own discretion refuse to grant or renew the permit to such person who is convicted of any offence under the Act or Rules made thereunder.

10. Security deposit.

- Due observance of the terms and conditions of the permit the applicant shall deposit Rs. 50,000/- for storage permit up to 250 tons at a time and for extra storage Rs. 1,00,000/- as security deposit within 7 (seven) days from the date of intimation of grant or renewal of permit by the competent authority in the same manner as prescribed in sub-rule (2) of Rule 7. No interest shall be liable for security deposit.

11. Period for which permit shall be granted or renewed.

- The maximum period for grant of a permit shall not exceed three years.

12. Status of the sanctioned permit in case of death of the holder.

- Where the permit holder dies, the permit shall be transferred to the equal heir/(s) of the holder after the submission of the application along with a fee of Rs. 1,000/- deposited by challan in prescribed Account head.

13. Conditions of the permit.

- Every permit granted under these rules shall, in addition to any other conditions that may be specified therein be subjected to the following conditions, namely : -

(i)The permit holder, from the date of sanction, for every calendar year shall deposit the annual fee of Rs. 10,000/- in the same manner as prescribed in sub-rule (2) of Rule 7.

(ii)The permit holder shall keep accurate and faithful accounts of storage in Form 8 and at processing unit in Form 9 (a) (1), (2), (3), Form 9 (b) (1), (2) or Form 9 (c) as the case may be showing the details of quantity and other particulars of the mineral/ore and/or its products received and despatched from the temporary storage/processing unit and the same shall be presented to the competent officer on demand during inspection.

(iii)The permit holder shall issue royalty paid transit pass in Form 10 for every vehicle (carrier) transporting any mineral/ore or its products from the temporary storage/processing site.

(iv)Authorized Officer shall issue Royalty Paid transit pass only for that quantity which the permit holder has stored/processed at the site after the verification of the quantity of mineral record/transit passes available at storage/processing site.

(v)The permit holder shall not store/process any mineral other than the mineral for which permit has been issued, at the temporary storage/ processing site.

(vi)Permit holder shall not store more than the permissible quantity mentioned in the permit.

(vii)The permit holder shall allow any Authorised Officer to : -

(a)enter and inspect the temporary storage site including mineral processing unit, if any, its building, office or any relevant premises;

(b)allow for stock inspection, weighing or measurement of the stocks of mineral/minerals and/or its products lying at the temporary storage site;

(c)allow to examine any documents, books registers, or relevant record in the possession of the permit holder or his agent and to take extracts from or make copies of such documents, books, registers or record;

(d)allow to collect samples of any mineral ore and/or its products.

(viii)The permit holder shall display the description of the permit so granted at the main place of temporary storage/process site.

(ix)

(a)the fencing of temporary storage site shall be done either through wire or brick wall.

(b)permit holder shall make necessary arrangement for first aid and safety according to the rule.

(c)In the case of storage of coal, permit holder shall keep necessary equipment at the storage/processing site for protection and make necessary arrangement for prevention of fire.

14. Power of the Authorised Officer.

- In case of breach of any conditions specified in Rule (13) or/and Form 7 by the permit holder, the Authorised Officer shall issue a notice in writing to the permit holder specifying the breach of condition and asking him/her to show cause why he/she should not be penalized and/or why the permit shall not be cancelled for the breach committed, directing him/her to remedy the breach within fifteen days from the date of issue of said notice and if the permit holder fails to submit proper cause and/or if the breach is not remedied within such period, the Authorised Officer, without prejudice to any other action may take following action : -

(i)cancel the permit,

(ii)impose fine up to two times of the fees of the permit and/or;

(iii)forfeit the whole or part of the security deposit:

Provided that no such action shall be taken without giving an opportunity of being heard to the permit holder.

15. Prohibition.

(1)Permit shall not be issued on any government land.

(2)Permit shall not be issued within the limit of 300 meters from habitate area/school/hospital.

(3)Permit shall not be issued within the 100 meters limit of the National, State Highway and the River Banks.

(4)Permit shall not be issued for mineral storage within the restricted area of the transmission line.

(5)Permit shall not be issued for the coal storage within the limit of 25 km. of the lease of the coal mines.

16. Status of Permit in case of loss/destroy.

- If any time the permit granted under these rules is lost or destroyed, the permit holder shall forthwith report the fact in writing to the competent authority narrating the circumstances in which the permit was lost or destroyed and shall request in writing for a duplicate copy of the permit.The competent authority after making such inquiries, as he/she may deem fit, issue a duplicate permit provided the permit holder pay a sum of Rupees One thousand only in the same manner, as prescribed in sub-rule (2) of Rule 7.

Chapter V
Miscellaneous

17. Exemption.

- The State Government may by an order, exempt any person or class of persons from the purview of any of the provision(s) of these rules for the purpose of scientific test and research work.

18. Protection of action taken under these rules.

(1)No suit, prosecution or other legal proceeding shall lie against any officer of the government for anything which is in good faith done or intended to be done in pursuance of these rules.

(2)No suit, prosecution or other legal proceeding shall lie against the government for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance or these rules or any order made thereunder.

19. Repeal and Savings.

- The Mineral Transit Pass Regulation, 1966 shall stand repealed on coming into force of these rules :Provided that any order made or action taken under the Regulations so repealed, shall be deemed to have been made or taken under the corresponding provisions of these rules.Form 1[See Rule 3 (1)]Transit Pass for Mineral Concession Holders

BookNo................................................................

PassNo...................................................

1.	Name of themine..................................District.......................
2.	Name of the Mineral and itsgrade................................................
3.	Name of the Reconnaissance Permit/ProspectingLicense/Mining Leaseholder..............................................................................
4.	Name of theconsignor.....................................................................................................
5.	Date and time ofdespatch..................................(in figures and words)
6.	Destination ofdespatch..........................................................
	via*........................
7.	Quantity of Mineral.............(in tonne/incubic meter) (in figures and words)
8.	Sale value of theMineral........................................................
9.	Name of owner of thecarrier.............................................
10.	Registration No. ofCarrier.............................................
	Name and Signature of the Person issuing thetransit pass with date	Name and Signature of the carrier driver withdate	Name and Signature of the checking Staff withdate

Remarks :

1. All entries should be without any overwriting and should be clearly readable.

2. Duplicate copy should be handed over to the Driver of the Carrier and Original copy be retained in the transit passbook.

3. Omission to record date, time and quantity or any overwriting in the transit passbook shall be punishable.

4. Fresh transit pass should be issued to the Carrier for each trip.

5. Via* - Name the major cities via mineral is being transported from mine to final destination.

Form 2[See Rule 3 (2) (i)]Application For Issue Of Transit Pass For The Mineral Concession Holders

1. Name and Address of Reconnaissance Permit/Prospecting Licence/Mining Lease holder.........................................................................

2. Particulars of Lease : Tahsil....................Village................. Khasra number...................................area.............................

3. Period of Lease from...............................to..............................

4. Name of mineral to be transported..................................................

5. Quantity of mineral to be transported (in tonne/in cubic meter)

6. Mode of transport................................................................................................................

7. Period within which the applicant desires to transport the mineral..................

8. Royalty of Rs..................paid vide challan No. ........date.............

9. Cost of Transit Pass Book Rs..................paid vide challan No................ date....................................

Enclosure : As per serial No. 8 and 9.

Place:Date:

SignatureName of the Applicant

Form 3[See Rule 5 (vii)]Check Post RegisterName of the Check post..................Date................

S. No.	Name of Purchaser	Name of Mineral	Quantity of Mineral	Pit Pass No.	Time mentioned in Pit Pass	Vehicle No.
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Form 4[See Rule 6(1)]Application for Grant or Renewal of Permit for Temporary Storage/beneficiation/processing/crushing PlantReceived at...................(place) on the..............day of...........month......... year........Affix court feestamp here.To,The CollectorDistrict..............ChhattisgarhSir,I/We...................request for the grant/renewal of temporary storage permit/ beneficiation/processing/coal washery/iron ore crushing unit/other crushing unit.

1. Name of Minerals..............................................................

2. Quantity (Maximum capacity to store at a time)................................................................

3. Period......................

4. Place ......................

5. A sum of Rs as application fee payable under these rules has been deposited vide challan No.............dated..........at place............

6. The required particulars are given below : -

(i)Name of the applicant with complete address............................

(ii)Is the applicant an Individual/Private Company/Public Company/ Firm or Association (strike off whichever is not applicable).....................

(iii)Profession or nature of business of applicant.........................

(iv)No Mining Dues Certificate (copy attached).............................

(v)If on the date of application, the applicant does not hold any mineral concession/licence in the state furnish an affidavit for the same...........

(vi)Mineral/Ore or its products, for which the applicant intend to, hold a permit.......................................................................

(vii)An affidavit showing details of mineral concession licence held or being held in the State by any other person/persons jointly with the applicant....................................................................

(viii)Enclose the certified copy of the map and latest revenue record of the land intended to be used for storing mineral/minerals or its products. Where the applicant has not owned the land, an affidavit to the effect that he/she has obtained the surface right or the consent of the owner ....

(ix)Any other details that applicant desires to submit............................

Signature of the ApplicantName :Address :Form 5[See Rule 9]Register of Application and Renewal for Temporary Storage/beneficiation/processing/crushing Permit

1. Serial No.............

2. Date of application of permit...........................................

3. Date of receipt of application...........................................

4. Name of the applicant with full address.................................

5. Name of the mineral/product applied for.................................

6. Period for which grant/renewal of permit is applied.....................

7. Application fee of Rs.........paid vide challan No..........date.......

8. Final disposal of the application with number and date of the order.....

9. Signature of the Officer.

Form 6[See Rule 9]Acknowledgment for Grant or Renewal or Temporary Storage/beneficiation/processing/crushing Plant Permit

S.No.

Date:

Received the application for the grant/renewal of temporary storage/processing site permit with following enclosures from Shri..................-.on..................Enclosures :Signature of receivingOfficer with seal of officeForm 7[See Rule 6(1)]Grant of Permit for Temporary Storage/beneficiation/ Processing/crushingOffice of the CollectorDistrict.................................., Chhattisgarh

No. ........................

Date ...........................

Mineral permit is hereby granted/renewed as per the condition given below under the Chhattisgarh Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2008 in favour of Shri......................resident of.................for storage/ beneficiation place indicated below,

1. Mineral(s)/Products name for which permit is being given................

2. Maximum quantity of stored mineral......................tones (at a time).

3. Location of storage/beneficiation/processing/crushing plant ............

Description of the boundary : -East........................West........................North.......................South.......................

4. Period of the storage permit, from date......to......for..............years.

5. Condition of the permit: -

(1)The permit holder shall not store/process any mineral other than the mineral for which permit has been issued at the site.

(2)The permit holder shall not store/process higher quantity for which permit is being given, if he wishes to store/process higher quantity, he has to pay the required fees mentioned in Rule 7(3)(Two) and take permission for storage.

(3)The permit holder shall deposit the original copy of Pit Pass mentioned in Form 1 and issue the Royalty paid Pit Pass by submitting the price of the book.

(4)The permit holder shall issue the carbon copy of the Pit Pass to the driver of the vehicle and keep original copy for record.

(5)During the transportation of the mineral, driver of the vehicle shall store the vehicle and co-operate with Authorised Officer for verification of transit.

(6)The permit holder shall allow any Authorised Officer to : -

(a)enter and inspect the stockyard including mineral processing unit, if any, building, office or any relevant premises ;

(b)survey, weigh, measure or take measurements of the stocks of mineral/minerals and/or its products lying at the stockyard;

(c)examine any documents, books, registers or relevant record in the possession of the permit holder or any other person having the control thereof or connected therewith and take extracts from or make copies of such documents, books, registers or record;

(d)collect samples of any mineral/minerals and/or its products.

(7)the fencing of temporary storage site shall be done either through wire or brick wall.

(8)permit holder shall make necessary arrangement for first aid and safety according to the rule.

(9)after the permission of the Air Pollution Act, 1981, permit holder shall follow the rule.

(10)for storage of coal, permit holder shall keep necessary equipment in the storage/processing site for protection and make necessary arrangement for prevention of fire.

(11)shall pay all the taxes and extra charges being imposed by the government time to time.Authorised OfficerNameDesignationSeal of OfficeForm 8[See Rule 13 (ii)]Proforma of the Register at Temporary Storage Site(For other minerals)Permit No..........date.......period........year, from date...........to date.......Name of Minerals........................................Name and Address of Storage place...................................................(Quantity in tonnes)

Sr. No.	Year/Month	Opening Stock	Mineral received during the month
Name and address of the mine holder from whom themineral received	No. and date of transit pass	No. and type of vehicle	Quantity
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Total Qty. of minerals received (3+7)	Quantity of mineral removed from the place ofstorage during the month	Closing balance (8-12)
Name and address of the party to whom the mineralis sold	No. and date of royalty paid transit pass	No. and type of vehicle	Quantity
(8)	(9)	(10)	(11)	(12)	(13)

Form 9 (a) (1)[See Rule 13 (ii)]Proforma of the Register at Processing Unit(For coal washery)Month and Year:........................Name of Mineral : CoalName of Washery and Address :....................................(Quantity in Tonne)

Coal	Opening Balance of Raw coal (Qty)	Received Qty during month	Washed Quantity during month	Output quantity of coal after washing	Opening Balance (Qty)
Category	Qty
(1)	(2)	(3)	(4)	(5)	(6)	(7)
ROM coal				Washed coal
Middling
Reject coal
Unwashed ROM coal (Qty)

Total Qty (6+7)	Despatched Quantity	Closing balance (Qty) (8-11)	Remark if any
By Road	By Rail	Other	Total (9+10)
(8)	(9)	(10)	(11)	(12)	(13)	(14)

Form 9 (a) (2)[See Rule 13 (ii)]Proforma Of The Register At Processing Unit(Consumer wise Coal Received and Despatched Details)Month and Year :Name of Mineral : CoalName of Washery and Address :Name of Consumer and Address :(Quantity in Tonne)

Coal	Opening Balance of ROM coal	Quantity & Grade of Coal Received in themonth	Details of DO/E-auction with Colliery Name	Total coal washed during month	Output category and quantity of coal afterwashing
(Qty)	Qty	Grade	Category	Qty
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)
ROM coal						Washed coal
Middling
Reject coal
Unwashed ROM coal (Qty)

Form 9 (a) (3)[See Rule 13 (ii)]Proforma of the Register at Processing Unit(Details of Reject Coal)Month and Year :......................Name of Mineral : CoalName of Washery and Address :...................................

Sr. No.	Opening Balance	Produced Quantity in the month	Total (2+3)	Despatch during month(party wise details of despatch be enclosed)	Closing balance (4-6)
Name of Party	Qty
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Form 9 (b) (1)[See Rule 13 (ii)]Proforma of the Register at Processing Unit(Details of Iron Ore Received, Crushed & Despatched)Month and Year :......................Name of Mineral: Iron OreName of Crusher and Address :.................................(Quantity in Tonne)

S. No.	ROM Iron Ore Size/ Type	Opening Balance	Received Qty. during month	Total (3+4)	Output quantity of Iron Ore after Crushing
Lump. Size	Fines
(1)	(2)	(3)	(4)	(5)	(6)	(7)
1.
2.
3.

Uncrushed ROM Iron Ore (Qty)	Opening Balance	Total	Despatched quantity of Iron Ore after Crushing
By Road	By Rail
Lump. Size	Fines	Lump. Size	Fines	Lump. Size	Fines	Lump. Size	Fines
(8)	(9)	(10)	(11)	(12)	(13)	(14)	(15)	(16)

Total	Closing Balance	Remarks
By Road	By Rail
Lump. Size	Fines	Lump. Size	Fines
(17)	(18)	(19)	(20)	(21)

Form 9 (b) (2)[See Rule 13 (ii)]Proforma of the Register at Processing Unit(Consumer wise Details of Iron Ore Received, Crushed & Despatched)Month and Year:.......................Name of Mineral: Iron OreName of Crusher and Address :............................Name of the Consumer and Address.........................(Quantity in Tonne)

S. No.	ROM Iron Ore Size/ Type	Opening Balance	Received Qty and grade during month	Details of DO/RR
(Qty)	Grade
(1)	(2)	(3)	(4)	(5)	(6)
1.
2.
3.

Output quantity of Iron Ore after Crushing	Uncrushed ROM Iron Ore (Qty)	Opening Balance
Lump. Size	Fines	Lump. Size	Fines
(7)	(8)	(9)	(10)	(11)

Total (Qty)	Dispatched quantity of Iron ore after crushingfrom the crusher	Closing Balance (Qty.)	Remarks
Lump. Size (7+10)	Fines (8+11)	Lump. Size	Fines	Lumps Size (12-14)	Fines (13-15)
(12)	(13)	(14)	(15)	(16)	(17)	(18)

Form 9 (c)[See Rule 14 (ii)]Register to be Maintained at the Crushing/processing Unit Site(For Other Minerals)Permit No..............................date........................period........year from date........to date........Name of Minerals...................................Name and Address of Processing unit.................(Quantity in tonnes)

Sr. No.	Year/Month	Opening stock	Mineral received during month	Total Qty of minerals received (3+7)	Total Qty of mineral available afterbeneficiation/ crushing during the month
Name and address of the mine holder from whom themineral received	No. and date of transit pass	No. and type of vehicle	Qty.
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

Quantity of mineral removed from thebeneficiation plant during the month	Closing balance (8-13)	Remarks
Name and address of the party to whom the mineralis sold	No. and date of royalty paid transit pass	No and type of vehicle	Quantity
(10)	(11)	(12)	(13)	(14)	(15)

Form 10[See Rule 13 (iii)]Royalty Paid Transit Pass

Book No.............................

Pass No...........

1. Name and Address of the permit holder................................

2. Particulars of the permit................................

3. Name of Mineral(s)/Products................................

4. Name of consignor................................

5. Date and time of despatch from place of storage (as mentioned in permit).............................................................(in figures and words)

6. Destination of despatch........................................................

7. Name of main cities found in rule of destination (1)........................................................ (2)................(3).............................(4).......................

8. Quantity of mineral.................(in tonne/cubic meter), (in figures and words)

9. Sale value of Mineral.......................................................

10. Name of the carrier owner............................................... Carrier No......................

Name and Signature of the Person issuing thetransit pass with date

Name Signature of the carrier driver with date

Name and Signature of the checking Staff withdate

Remarks :

1. All entries should be without any overwriting and should be clearly readable.

2. Duplicate copy should be handed over to the Driver of the Carrier and Original copy be retained in the transit passbook.

3. Omission to record date, time and quantity or any overwriting in the transit passbook shall be punishable.

4. If number of route is more than one to reach to the final destination during transportation of mineral, permit holder has to write name of the major cities which found at the route of their destination. Transportation of mineral by other route as mentioned in pass shall come under the category of illegal transportation.

5. Fresh transit pass should be issued to the Carrier for each trip.

Schedule

S. No.	Officers	Jurisdiction
(1)	(2)	(3)
(i)	Director, Geology and Mining.	Whole State of Chhattisgarh
(ii)	Additional Director/Joint Director (MineralAdministration), Directorate of Geology and Mining.	Whole State of Chhattisgarh
(iii)	Collector/Additional Collector/ Sub-DivisionalOfficer (Revenue).	Within their respective jurisdiction
(iv)	Flying Squad of Directorate of Geology andMining.	Whole State of Chhattisgarh
(v)	Deputy Director (Mineral Administration)/ MiningOfficer/ In-charge Assistant Mining Officer.	Within the district.
(vi)	Assistant Mining Officer/ Mining Inspector.	Within their jurisdiction of work.
(vii)	In-charge of Check Post.	On the concerned check post.
(viii)	Any officer of the Directorate of Geology andMining.	Authorised by the Director in writing speciallyfor a particular area.

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State of Chattisgarh - Act