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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(9) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(9)The Government checking staff in-charge of check-post and/or weigh-bridge may verify the quantity and quality of the ore carried and shall return one copy of the transit pass/permit. He shall record in both copies of the pass/permit any observation relating to the discrepancy between the quantity and quality of ore carried and that shown in the pass/permit. He shall bring to the notice of the Mining Officer/Deputy Director of Mines any case of repeated discrepancies in respect of any mine owner/licensee.