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State of Bihar - Section

Section 100 in Bihar Minor Mineral Rules, 2017

100. Power to stop and check any carrier, transport or vessel.

(1)Any Mining officer or any Police Officer not below the rank of Assistant Sub Inspector may stop any carrier, vehicle or transport or vessel to check for verification of the contents.
(2)Such Officer may require the driver of the carrier, vehicle, vessel, transport to take such carrier, vehicle, vessel or transport to the nearest weighbridge and get the contents weighed at the expense of the driver or the owner of such vehicle, carrier, vessel, transport.
(3)If any person who refuses to obey the lawful command of such Mining Officer or such Police Officer, shall be prosecuted under Rule 75 of these Rules.