Section 18(1) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(1)Whenever any person is found transporting or storing any mineral or its products or on whose behalf such transportation or storage is being made otherwise than in accordance with these rules, shall be presumed to be a party to the illegal transportation or storage of mineral or its products and even,' such person shall be punishable with simple imprisonment for a term, which may extend to one year or with fine, which may extend to Rupees Five Thousand or with both.
