Section 11 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
11. Transport of minerals.
(1)All dispatch of minerals by holder of mining lease, mining permit or prospecting licence by a carrier shall be accompanied with a E-transit pass/ transit pass in duplicate. The person in charge of the carrier shall produce the transit pass at the check post for the purpose, or on demand by any officer, authorised by the State Government by notification in the Official Gazette.(2)All carriers, carrying the mineral shall stop at the check post and proceed after having been cleared by the respective check post. The in charge of the check post shall make necessary endorsement on the first copy of the E-transit/transit pass and return immediately to the operator of such carrier and second copy of such E-transit/transit pass will be kept in records of the check post.
