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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(2)The following officers or any other officer authorized by the State Government on this behalf may stop and check any carrier at any place within their respective jurisdiction and the person in-charge of the carrier shall furnish the valid transit pass/permit and other particulars such as bill(s) or receipt(s) or delivery note(s) on demand.
  Designation of the Officer Jurisdiction
I. Director of Mines Whole of the State
II. Joint Director, Mines Whole of the State
III. Deputy Director, Mines (Headquarters) Whole of the St.ate
IV. Collectors Within their respective Districts.
V. Deputy Director, Mines/Mining Officer Within their respective Mining Circle
VI. Assistant Mining Officer Within their Mining Circle
VII. Senior Inspector of Mines Within their Mining Circle
VIII. Check-gate Supervisor Within their Mining Circle
IX. Check-gate Clerk Within their Mining Circle
X. Any other officer authorized by the Collector Within the concerned District
XI. Police Officer not below the rank of Sub-Inspector of Police Respective jurisdiction