Section 17 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
17. Conditions of a Licence.
(1)Every' Licence granted under these rules shall, in addition to any other conditions, that may be specified therein, be subject to the following conditions, namely(i)the Licensee shall keep accurate and faithful accounts showing the quantity and other particulars of the mineral/minerals and/or its products received and dispatched from the stockyard in the register prescribed in Form 11;(ii)the Licensee shall submit monthly returns to the Licensing Authority' in Form 12;(iii)the Licensee shall issue transit pass for every carrier transporting any mineral or its products from the stockyard;(iv)the Licensee shall keep the record of the name, nationality, age, sex and address of the persons employed;(v)the Licensee shall not pay wages less than the minimum wages prescribed by the Central and State Government from time to time under the Minimum Wages Act, 1948;(vi)the Licensee shall allow any authorised person to-(a)enter and inspect the stockyard including mineral processing unit, any building, office or any relevant premises;(b)survey, weigh, measure or take measurements of the stocks of mineral/minerals and/or its products lying at the stockyard;(c)examine any documents, books, registers or relevant record in the possession of the licensee or any other person having the control thereof or connected therewith and take extracts from or make copies of such documents, books, registers or record;(d)examine the Licensee or any person having the control thereof or connected therewith;(e)collect any other relevant information;(f)collect samples of any mineral/minerals and/or its products.(vii)The Licensee shall display the licence prominently at the stockyard or at his/her normal place of business. If at any time the Licence granted under these rules is lost or destroyed, the Licensee shall forthwith report the fact in writing to the Licensing Authority narrating the circumstances in which the Licence was lost or destroyed and shall request in writing for a duplicate copy of the Licence.The Licensing Authority after making such inquiries, as he/she may deem fit, issue a duplicate Licence provided the Licensee pays a sum of Rupees Five Hundred only in the same manner, as prescribed in Clause (a) of sub-rule (3) of Rule 7 :Provided that if the Licensee is a member of Scheduled Tribe/Scheduled Caste/Other Backward Classes, he/she shall deposit a sum of Rupees fifty only in the same manner.The Licence so issued shall be signed and stamped with the word "DUPLICATE'' by the Licensing Authority.(2)Powers of the Government/Licensing Authority.-In the case of breach of any conditions specified in sub-rule (1) by the Licensee, the State Government/Licensing Authority shall give a notice in writing to the Licensee asking him/her to show cause why he/she should not be penalised and/or the Licence should not be cancelled for the breach committed directing him/her to remedy the breach within thirty days from the date of receipt of said notice and if the Licensee fails to show proper cause and/or if the breach is not remedied within such period, the Licensing Authority, without prejudice to any other action may determine the Licence and/or forfeit the whole or part of the security deposit:Provided that no such action shall be taken without giving an opportunity of being heard to the Licensee.
