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State of Chattisgarh - Section
Section 19 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
19. Repeal and Savings.
- The Mineral Transit Pass Regulation, 1966 shall stand repealed on coming into force of these rules :Provided that any order made or action taken under the Regulations so repealed, shall be deemed to have been made or taken under the corresponding provisions of these rules.Form 1[See Rule 3 (1)]Transit Pass for Mineral Concession Holders| BookNo................................................................ | PassNo................................................... |
| 1. | Name of themine..................................District....................... | ||
| 2. | Name of the Mineral and itsgrade................................................ | ||
| 3. | Name of the Reconnaissance Permit/ProspectingLicense/Mining Leaseholder.............................................................................. | ||
| 4. | Name of theconsignor..................................................................................................... | ||
| 5. | Date and time ofdespatch..................................(in figures and words) | ||
| 6. | Destination ofdespatch.......................................................... | ||
| via*........................ | |||
| 7. | Quantity of Mineral.............(in tonne/incubic meter) (in figures and words) | ||
| 8. | Sale value of theMineral........................................................ | ||
| 9. | Name of owner of thecarrier............................................. | ||
| 10. | Registration No. ofCarrier............................................. | ||
| Name and Signature of the Person issuing thetransit pass with date | Name and Signature of the carrier driver withdate | Name and Signature of the checking Staff withdate | |