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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(ii) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

(ii)"Carrier" means any mode or conveyance of facility by which Ore/ mineral is transported from one place to another and it includes mechanized device, person, animal or cart.