Section 54E in The Punjab Minor Mineral Concession Rules, 1964
54E.
- Inspection of minor minerals in transit :(1)The owner or person incharge of the goods vehicle shall carry with him a weighment slip in Form 'T' containing particulars such as description and weight of the minor minerals despatched, name of the quarry and address of the contractor and produce the same before an officer not below the rank of Mining Officer, checking the vehicle at any place in the State.(2)At any place when so required by any officer referred to in sub-rule (1), the driver or any other person incharge of the vehicle shall stop the vehicle and keep it stationery as long as may reasonably be necessary and allow the said officer to examine the minor minerals loaded in the vehicle and take measurement of the minerals, if necessary.(3)The owner or person incharge of a goods vehicle carrying minor minerals entering the State limits or passing through the State and bound for any place outside the State shall furnish a proof to the effect that the minor minerals have been raised in some other State. In case he fails to furnish proof to that effect, the minor minerals and the amount of royalty due thereon shall be recovered from him after giving his reasonable opportunity of being heard.(4)If the officer mentioned in sub-rule (1) has reasons to suspect that in respect of the minor minerals under transportation, the owner or the other person is evading royalty, he may for reasons to be recorded in writing, after hearing the said owner or person, order the unloading and detention of such minor minerals for twenty days and shall allow the same to be transported only on the owner of minerals or his representative or the driver or other person incharge of the goods vehicle paying such royalty and the price of the minor minerals. In the event of the owner of the minor minerals not paying the royalty and the price of the minor minerals within a period of twenty days from the date of the order made under this sub-rule the minor minerals detained shall be made liable to be sold by publication by the officer who detained the minor minerals for the realisation of the royalty and the price of the minor minerals and the sale of proceeds shall be deposited in the Government Treasury and the owner of the minor minerals shall be entitled to only the balance amount of sale proceeds after deducting the expenses and other incidental charges incurred in detaining minor minerals. In case the sale proceeds fall short of the sum due from him, the same shall be recovered as arrears of the land revenue. The officer detaining the minor minerals shall issue to the owner of the minor minerals or his representative or the driver the person incharge of the goods vehicle receipt specifying the description of minor minerals so obtained and an acknowledgement from such person or if such person refuses to give any acknowledgement, record the fact of refusal in the presence of two witnesses.
