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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(ii) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(ii)the Transit Pass for mineral dealer licensee shall be prepared in duplicate in Form 4 and serial number to be machine numbered. Each transit pass shall clearly contain date, time and quantity of mineral both in figures and words along with name and dated signature of the authorised person issuing the pass;