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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(iv) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(iv)the duplicate copy of the Transit Pass shall be issued by the permit/ licence/lease holder, as the case may be and accompany every carrier for every trip carrying the mineral or its products from the permit/licence/lease area, as the case may be. The copy shall be made by the carbon process and the original copy of the Transit Pass shall be retained in the Transit Pass Book;