Section 5 in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
5. Jurisdiction of Officers.
- The following officers are authorised to stop, check and verify carriers carrying the Mineral from the mine or any other place as provided in M.C. Rules 1960 or B.M.M.C. Rules 1972:-(i)The Secretary and any officer senior to the rank of Dy. Secretary of the Deptt., Director, Mines/Geology (In the whole of the State of Bihar).(ii)Collector or any officer authorised by him (Within their respective districts).(iii)Addl. Director, Mines/Geology (In their respective zones).(iv)Dy. Director, Mines/Geology (In their respective zones).(v)District Mining Officer/Asst. Mining Officer in their respective area.(vi)Mining Inspector in their respective area.It shall be the responsibility of the mines-leaseholder of mineral and any other person who is doing mining/mineral business or settlement holder to ensure that all assistance and co-operation for such checking and verification shall be afforded by their carriers.
