Section 43 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
43. Prohibition on Transportation.
- No person shall transport or carry or cause to transport or carry any Ore/ mineral by any means from the place of raising, leasehold area or the area of stock of minerals to another place without being in possession of a valid transit pass/ challan/ E-challan in Form-G or in the prescribed format issued by the Competent Officer under the Rules;
