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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(5)(c) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

(c)The officer-in-charge of the check post or Competent Officer or authorised officer may direct the person in-charge of the carrier to carry the mineral to the nearest police station or check post or barrier: