Section 70(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)No person shall carry, within the State a minor mineral by a vehicles animal or any other mode or transport, excepting Railway, without carrying a pass in Form MM-11/ Form e-MM-11 issued under sub-rule (1), Form-C issued under rule 5(2) of Uttar Pradesh Mineral (Prevention of Illegal Mining, Transportation and storage) Rules 2002 or similar valid transit pass issued by any other State:Provided that if the State Government enters into an agreement to collect the royalty or zero receipt as the case may be shall be issued by such contractor and in such cases carrying out such receipt with Form MM-11/ Form e-MM-11 will be mandatory for transportation.
