Section 10(13) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(13)All despatches of minerals in carriers, except those by rails or aerial ropeway, shall be accompanied with transit pass/permit in duplicate, in Form I & Form L, as the case may be. The person in charge of the carrier shall produce the transit pass/permit at the check post and weighbridge enroute or on demand by any Competent Authority or such other officer authorized under these rules:Provided that in case of transport of mineral by holder of reconnaissance permit or prospecting licence for test purpose or transport of minerals purchased by auction, in addition to transit pass/permit, a special permit may be issued by the Competent Authority.
