Section 3 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
3. Transportation of Minerals and it's beneficiated products.
(1)All the minerals or it's ore excavated in any lease area sanctioned under the Mines and Minerals (Development and Regulation) Act. 1957 and rules framed under shall only be transported (except transported directly by rail, ropeway or by conveyor belt) along with the valid transit passes issued under these rules in Form 1. The minerals or its ore shall also be transported to the railway siding or beneficiation plant installed or established out side the mining lease area with the valid transit pass, but as the special case Director, after distinguished reasons may exempt the restriction, so imposed.The mineral transported directly by rail, rope way or conveyor belt should be accompanied by a bill, invoice issued by the lessee mentioning the date and time, quantity and grade of mineral, destination, name of party to whom it is being supplied, despatch, or any other lawful documents which prove the legality of mineral so transported.(2)(i)For transportation of any mineral or it's beneficiated products from the lease area, the holder of mining lease shall make an application in Form 2 to the District Collector, along with the original treasury challan of the cost of the Transit Pass Book and the royalty due of the mineral to be transported as per the maximum requirement for the next three months, the transit passes will be obtained.(ii)The cost of transit pass book and the royalty due of the mineral transported shall be deposited in the same manner, as prescribed in rule;(iii)Every lease holder or permit holder shall issue duplicate copy of the Transit Pass generated by using carbon copy to the driver of the vehicle carrying mineral from lease site/temporary storage site and keep original copy in transit book safely;(iv)The Transit Passes for mineral concession shall be printed and issued as per the procedure decided by the Director Geology and Mining time to time.(3)The following officers are authorised to check and inspect and to take action under the Act and rules of the vehicle carrying the mineral and its beneficiated products : -(4)(i)The owner or the Driver of the vehicle carrying the mineral is responsible for the strict compliance of these instructions and present the mineral transit pass and other relevant document to the Authorised Officer on demand for inspection and co-operate him in inspection.(ii)The driver of the vehicle carrying the mineral shall present the relevant documents related to mineral transportation to the Authorised Officer on demand during the transportation and co-operate him in inspection.
