Section 3 in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007
3. Prohibitions.
(1)No person shall carry on the business of buying, selling, storing, distributing or processing of mineral or minerals/ores directly or otherwise for cash or for deferred payment or for commission, remuneration or other valuable consideration or use mineral/s, and/or its ingredient as a raw material without being registered as a Dealer under these rules:Provided that existing dealers may apply for registration, as per procedure laid down in rule 4 within one month from the date of publication of these rules.ExplanationMinerals shall not cease to be minerals by reason of being subjected to any process like crushing, breaking, drying, pulverizing or any other procedure intended to make the mineral fit or suitable for sale or consumption.(2)Subject to sub-rule (3) and (4), no person shall transport or carry away any mineral from any place without obtaining a transit pass from the Mining Engineer or Assistant Mining Engineer concerned.(3)If any excavated mineral is transported from granted mining area, driver or incharge of vehicle shall carry Rawanna duly stamped by the department, in place of Transit Pass.(4)If in any particular area or for a particular mineral, the Department itself is collecting royalty through check-posts and any other system is in force, the driver or incharge of vehicle shall carry Royalty Receipt issued by the incharge of check-post in place of Transit Pass.
