Section 6 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
6. Establishment of check posts and weighment and inspection of minerals in transit.
(1)If the State Government considers it necessary to do so with a view to check the transportation and storage of minerals without lawful authority, it may direct the setting up of the check posts at any place or places within the State by an order in writing. The setting up of a check post shall be notified in the Official Gazette.(2)An authorised person may check any carrier transporting any mineral or its product at any place and the person in charge of the carrier shall furnish to him/her a valid transit pass and other particulars such as bill or receipt or delivery note etc. on demand by the authorised person.(3)At every check post set up under sub-rule (1) or at any place when so required by the authorised person or the Officer Incharge of the check post, the person in charge of the carrier shall stop the carrier for examination of the mineral or its product in transit and allow inspection of all records and documents relating to mineral or its product in possession of such person. The person in charge of the carrier shall, if so required by the authorised person of the Officer Incharge of the check post, furnish his/her name and address as also that of the owner of the carrier and the name and address of both the consignor and the consignee and the other particulars asked for. After checking the mineral or its products, if the authorised person or the Officer Incharge of the check post is satisfied that the mineral or its product is being transported under a valid Transit Pass, the authorised person or the Officer Incharge of the check post, as the case may be, put his/her signature on die Transit Pass.(4)If the authorised person or the Officer Incharge of the check post or barrier has reason to believe that the mineral or its product being transported is not covered by the Transit Pass or the Transit Pass is found to the tampered or the transportation is found to be without any Transit Pass, the authorised person or Officer Incharge of the check post shall have power to seize the mineral or its products along with the carrier.(5)The authorised person or Officer Incharge of the check post shall give a receipt of such mineral or its product and the carrier seized, to the person, from whose possession or control it is seized.(6)The authorised person or Officer Incharge of the check post may direct the person incharge of the carrier to take the carrier transporting the mineral or its product to the nearest police station or any other place. If the person incharge of the carrier refuses to take the carrier transporting mineral or its product to the nearest police station or the place asked for, the authorised person or Officer Incharge of the barrier may seize the mineral or its products along with carrier and take the same in his/her possession.(7)If the authorised person or Officer Inchargc of the check post has reasons to believe that the weight recorded in the Transit Pass is not correct, he shall direct the person incharge of the carrier to take the carrier transporting the mineral or its products to the nearest weigh bridge.
