Section 6(4) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(4)If the authorised person or the Officer Incharge of the check post or barrier has reason to believe that the mineral or its product being transported is not covered by the Transit Pass or the Transit Pass is found to the tampered or the transportation is found to be without any Transit Pass, the authorised person or Officer Incharge of the check post shall have power to seize the mineral or its products along with the carrier.
