Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Mineral Dealer's Rules, 2000

(3)Any person who transports minerals except according to the route specified in his transit pass or permit except at a place specified in the pass shall be punishable with an imprisonment for one year or fine which may extend to Rs. 25,000/- or with both.