Section 6 in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
6. Establishment of check posts, weigh bridges and inspection of Mineral/goods in transit.
(1)If the State Government, Director, Additional Director (Mines), Superintending Mining Engineer, or Mining Engineer/Assistant Mining Engineer considers it necessary with a view to prevent the illegal mining may, subject to provision of sub-rule (2), establish check post at any place by an order in writing.(2)The Assistant Mining Engineer/Mining Engineer, Superintending Mining Engineer, Additional Director (Mines), Director and State Government may order to establish a check post for a period up to 6 months, 12 months, 18 months, 2 years and for a period more than two years respectively.(3)The establishment of check post for a period exceeding 2 years shall be notified in the Official Gazette and in other cases, notice at the place of establishment of check post and on the Notice Board of the Office of the concerned Mining Engineer/Assistant Mining Engineer shall suffice.(4)An authorized officer or incharge of the Check Post/Naka may check any vehicle carrying the mineral at any place and the owner or the person in charge of the vehicle shall furnish a valid Rawanna/Royalty Receipt/Tranist Pass and other particulars [such as bill etc.], as demanded by the said officer/incharge of the check-post.(5)The State Government or Director may establish the weigh bridge or may authorized If any weigh bridge in the area on certain mutually agreeable conditions, to measure the quantity of mineral being transported at any place, by an order in writing.(6)At every check post or at any other place when so required by authorized officer, the driver or any other person incharge of the vehicle shall stop the same, get the minerals contained therein weighed, shall pay weighing charges as fixed by the Government from time to time and shall keep the vehicle stationed so long as may reasonably be necessary and allow incharge of the check post or authorized officer as aforesaid, to examine the minerals in transit and also inspect all records relating to the minerals in transit and also inspect all records relating to the minerals in possession of such driver or other person. The driver or incharge of vehicle shall, if so required by the incharge of the check post or authorized officer, shall give his name and address as also that of the owner of the vehicle and the name and address of the consignor and the consignee. After checking the minerals and vehicle, the incharge of the check post or authorized officer shall put his signature on the rawanna/royalty receipt/transit pass so as to avoid any further checking at another check post.
