Section 11(5) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(5)All carrier will normally pass through check-post(s) or check-post-cum-weighbridge(s) of the Department or the other weighbridge(s) installed in leasehold area or plant or factory premises of the licensee approved by the Director of Mines. Government will engage checking staff to supervise the weighment of other weigh-bridges and the expenditure on this account will be borne by the weigh-bridge owner. If the quantity of the mineral in the carriers, as recorded in the other weigh-bridge(s) are found lower than the actual quantity of the mineral on subsequent checking, the permission for operation of the weigh-bridge shall be suspended for a period not exceeding thirty days by the concerned Deputy Director of Mines/Mining Officer. In case of repetition of such discrepancy, the permission for operation of the weighbridge shall be withdrawn by the Director of Mines.All the carriers shall carry two copies of the transit pass/permit (duplicate and triplicate) and shall stop at the check post/weighbridge where the quantity and quality of the mineral will be verified by the Government checking staff and proceed after being cleared by the check post clerk by making necessary endorsement(s) in the triplicate copy held by the in-charge of the carrier. The duplicate copy shall be handed over to the check-gate clerk who will keep it for office record.
