Section 3(1) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
(1)All the minerals or it's ore excavated in any lease area sanctioned under the Mines and Minerals (Development and Regulation) Act. 1957 and rules framed under shall only be transported (except transported directly by rail, ropeway or by conveyor belt) along with the valid transit passes issued under these rules in Form 1. The minerals or its ore shall also be transported to the railway siding or beneficiation plant installed or established out side the mining lease area with the valid transit pass, but as the special case Director, after distinguished reasons may exempt the restriction, so imposed.The mineral transported directly by rail, rope way or conveyor belt should be accompanied by a bill, invoice issued by the lessee mentioning the date and time, quantity and grade of mineral, destination, name of party to whom it is being supplied, despatch, or any other lawful documents which prove the legality of mineral so transported.
