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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Haryana - Subsection

Section 98(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

(5)All relevant details such as the source of despatch, the registration number of the carrier, the weight (in MT) or quantity (in cubic feet) of mineral dispatched from the source, the name of the transporter and the destination of consignment shall necessarily be filled-up in a legible manner in the mineral transit pass, which shall be liable to be presented on demand by an authorised officer.