Section 16(ii) in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017
(ii)On the commencement of these rules, with respect to the minerals to which these rules apply, any reference to Jharkhand Mineral Transit Challan Regulation, 2005 and Jharkhand Mineral Dealer's Rule, 2007 in the rules made under the Act or any other document shall be deemed to be replaced with the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017, to the extent, it is not repugnant to the context thereof.
