Section 42 in The Karnataka Minor Mineral Concession Rules, 1994
42. Transport of Minor Minerals.
(1)No person shall transport or cause to be transported any minor mineral except under or in accordance with a MINERAL DESPATCH PERMIT in FORM-MDP issued under this rule by the Competent Authority or any other officer authorised by the State Government or the Director.Any person desiring to transport the minor mineral by road, by rail or any other means of transport shall apply in Form - AP to the concerned competent authority for issue of permit(3)The Competent Authority after such enquiry as it deems fit, if satisfied that the information furnished in the application is correct and the applicant is entitled for a permit, it may issue a permit in FORM-MDP.(4)The permit shall be issued on the basis of one permit for one vehicle basis.(5)The permit shall be valid for a period not exceeding seven days from the date of issue;Provided that the Competent Authority may, on a written request by the holder of permit and after such enquiry as it deems fit renew the permit subject to collection penalty at the rate of five percent of the royalty per day from the date of expiry of the permit till he makes a written request to the competent authority.
