Section 4(iii) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(iii)The holder of mining lease or quarry lease or any other holder of mineral under Mineral Concession Rules 1960 and Bihar Minor Mineral Concession Rules 1972 shall use transit passbook issued by the Competent Officer or any officer authorised by the State Government in this behalf at a prescribed cost as decided by the State Government. The Transit passes shall be in triplicate, machine numbered with Book No. and Serial No. of the pass obtainable at cost of prescribed rate. One copy of the transit pass shall be submitted along with monthly return prescribed under M.C. Rules 1960 and B.M.M.C. Rules 1972 before the Competent Officer.
