Section 42(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)No person shall transport or cause to be transported any minor mineral except under or in accordance with a MINERAL DESPATCH PERMIT in FORM-MDP issued under this rule by the Competent Authority or any other officer authorised by the State Government or the Director.Any person desiring to transport the minor mineral by road, by rail or any other means of transport shall apply in Form - AP to the concerned competent authority for issue of permit
