(15)Whosoever transports minerals or their products like bricks, tiles, lime, dressed stone, blocks. Slabs, tiles, chips, stone dust and ballast etc. without a valid pass in form IX or if the transit pass is found to be incomplete distorted or tampered with, the Collector, Additional Collector, Chief Executive Officer of Zila/Janpad Panchayat and [officer authorised by the Gram Sabha] [Substituted by Notification No. F-19-162-2000-XII-2, dated 20-3-2001.]/Deputy Director, Mining Officer, Assistant Mining Officer or Mining Inspector may seize the mineral or its products together with all tools and equipment and the vehicle used for transport :[Provided that the provisions of this sub-rule shall not apply for the purposes of clause (i) of Rule 3.] [Inserted by Notification No. 19-53-87-XII-2, dated 19-6-1997.]
