Section 23B(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)establishment of check-posts for checking of minerals under transit;(b)establishment of weigh-bridges to measure the quantity of mineral being transported;(c)regulation of mineral being transported from the area granted under a prospecting license or a mining lease or a quarrying license or a permit, in whatever name the permission to excavate minerals, has been given;(d)inspection, checking and search of minerals at the place of excavation or storage or during transit;(e)maintenance of registers and forms for the purposes of these rules;(f)the period within which and the authority to which applications for revision of any order passed by any authority be preferred under any rule made under this section and the fees to be paid therefor and powers of such authority for disposing of such applications; and(g)any other matter which is required to be, or may be, prescribed for the purpose of prevention of illegal mining, transportation and storage of minerals.
