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State of Chattisgarh - Section

Section 5 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009

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.