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

State of Bihar - Subsection

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

(a)The officer-in-charge of the check-post or the barrier or Competent Officer or any other authorised officer shall have the power to seize the mineral along with the carrier in transit, if it is not accompanied with a valid transit pass or if the person in-charge of the carrier refuses to make the payment under sub-rule-4.