Section 6(4) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(4)If the officer in-charge of the check-post or Competent Officer or any other authorised officer has reasons to believe that the mineral is not according to details of the transit pass, such officer, or any other authorised officer, shall recover from the person in-charge of the carrier the value of the mineral and royalty with other taxes.
