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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(6) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(6)The authorised person or Officer Incharge of the check post may direct the person incharge of the carrier to take the carrier transporting the mineral or its product to the nearest police station or any other place. If the person incharge of the carrier refuses to take the carrier transporting mineral or its product to the nearest police station or the place asked for, the authorised person or Officer Incharge of the barrier may seize the mineral or its products along with carrier and take the same in his/her possession.