Section 35(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The mining lease holder whose mining lease area is more than five hectare will construct at his own expense, check post/gate for observation of the vehicles transportation with accommodations/ installation of four C.C.T.V. camera capable of recording visuals at the 360 degree angle. The lease holder will also keep R.F.I.D. scanner at the said check post/gate to facilitate read and save data of bar code scribed over e-form M.M 11 issued against each and every vehicles used for transportations of the concerned mining leased area and will care properly and maintain in working condition at all point of time. The lease holdershall preserve the entire recording done by the said C.C.T.V. Cameras and R.F.I.D. Scanners at least for the thirty days and will produced the said recording before the authorised officer as provided under the provisions of rule 66.]
