Section 43(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)The State Government may, by notification, direct the establishment of Check posts or erection of barriers or both at such place or places as it thinks fit with a view to prevent or check unauthorised transportation of minor minerals and evasion of royalty or commission of any other offence in respect of minor minerals;Provided that till such check posts are established or barriers are erected in any place or places, the State Government may, notify the check posts already established or barriers erected in such place or places under the Karnataka Sales tax Act, 1957 or the Karnataka Forest Rules 1964 to be the check posts or barriers for the purposes of these rules also.
