Section 7(5) in Andhra Pradesh Mineral Dealer's Rules, 2000
(5)While removing the ore or minerals from the stones or factories the dealer shall obtain permission from the concerned [Assistant Director of Mines and Geology concerned] [Substituted 'Deputy Director of Mines and Geology' by Notification No. 279, dated 14.10.2005 (w.e.f. 11.10.2000).] and transport the material under prescribed transit permit in Form-E obtaining from the concerned Dy. Director of Mines and Geology.
