Section 73(1) in Orissa Minor Minerals Concession Rules, 2004
(1)No licensee/lessee or permit holder or auction holder or auction purchaser shall despatch any minor minerals from an area without a valid Transit Pass issued by-(a)the Deputy Director or the Mining Officer having jurisdiction in case of decorative stones; and(b)the competent authority in case of other minor minerals, in FORM-R. printed and machine numbered, which shall be supplied by the respective authority as aforesaid on payment of the cost thereof.
