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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(7) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(7)If the authorised person or Officer Inchargc of the check post has reasons to believe that the weight recorded in the Transit Pass is not correct, he shall direct the person incharge of the carrier to take the carrier transporting the mineral or its products to the nearest weigh bridge.