Section 6(5) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(5)(a)The officer-in-charge of the check-post or the barrier or Competent Officer or any other authorised officer shall have the power to seize the mineral along with the carrier in transit, if it is not accompanied with a valid transit pass or if the person in-charge of the carrier refuses to make the payment under sub-rule-4.(b)The officer in-charge of the check-post or the barrier or Competent Officer or any other authorised officer shall give a receipt of such mineral and carrier seized by him to the person from whose possession or control it is seized.(c)The officer-in-charge of the check post or Competent Officer or authorised officer may direct the person in-charge of the carrier to carry the mineral to the nearest police station or check post or barrier:Provided that if the person in-charge of the carrier, refuses to carry the mineral and the carrier to the nearest police station or check post or barrier the officer in-charge or Competent Officer empowered under sub-rule (3) may seize the carrier and take the same in his possession:Provided that if the officer in-charge of the check post or Competent Officer or any authorised officer if identified the carrier owner or mines owner he will release seized mineral along with carrier on his personal bond stating therein the value of the mineral and royalty with taxes and shall undertake to deposit within a week from the date of furnishing bond of the person in-charge of the carrier willing to take the seized mineral along with the carrier.
