53. Restrictions on Vehicles carrying Minor Minerals.
(1)The State Government may lay down reasonable restrictions on the vehicles transporting any minor minerals and may require them to adhere to certain specifications.Provided further that the State Government may require the transport vehicles to install GPS devices or such other devices, as it may require and give such directions as it deems fit.(2)The State Government may also specify the size and nature of vehicle/transport to be used for transporting any minor mineral from its source of excavation/production to the warehouse of the Corporation and to the Retail licensee.
