Section 13 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
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.
