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State of Bihar - Section

Section 3 in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

3. Prohibition on Transportation.

- No person shall transport or carry or cause to transport or carry any Ore/mineral by any means from the place of raising, leasehold area or the area of stock of minerals to another place without being in possession of a valid transit pass issued by the Competent Officer under the Rules.