Section 92 in Rajasthan Minor Mineral Concession Rules, 2017
92. Transit Pass.
- (l) The dealer or stockiest shall submit an application for transit pass to dispatch royalty paid mineral to Mining Engineer or Assistant Mining Engineer concerned in Form -33 duly specifying all the particulars prescribed therein.(2)The application for transit pass shall be accompanied by a copy of relevant documents of royalty payment i.e. royalty receipts, rawanna or transit pass in the name of dealer or stockiest along with receipt and dispatch register of stock.(3)On receipt of an application under sub-rule (1), after physical verification, the Mining Engineer or Assistant Mining Engineer concerned may issue transit pass in Form -34 for specified quantity and period subject to such terms and conditions as deemed necessary. The Mining Engineer or Assistant Mining Engineer may refuse to issue transit pass for reasons to be recorded in writing and communicated to the dealer.(4)The Mining Engineer or Assistant Mining Engineer shall maintain register of issue of transit pass in Form -35.(5)Rawanna, royalty receipts or transit pass submitted by the dealer in lieu of transit passes shall be stamped as "cancelled and transit pass issued" by the Mining Engineer or Assistant Mining Engineer concerned.
