Section 5 in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007
5. Transit Pass.
(1) The persons desiring Transit pass shall submit an application before the Mining Engineer or Assistant Mining Engineer concerned it Form No.4 duly specifying all the particulars prescribed therein.(2)The application for transit pass shall be accompanied by a copy of the relevant documents and particulars of royalty payment on such mineral.(3)On receipt of an application of the dealer under sub-rule (1), the Mining Engineer or Assistant Mining Engineer concerned may issue Transit Pass in Form No. 5 for specified period on the basis of records including royalty receipts submitted by the applicant, and subject to such terms and conditions as deemed necessary or may refuse in writing to issue such transit pass for reasons to be recorded in writing and communicated to the applicant.(4)The Mining Engineer/Assistant Mining Engineer shall maintain register of 'Issue of Transit Pass' in Form No. 6. The Transit Passes issued to a dealer for the quantity, shall not exceed the quantity for which valid royalty receipts has been submitted.(5)Royalty receipts submitted by an applicant, in lieu of that Transit Passes issued to dealer shall be stamped as "Cancelled, Transit Pass issued"-by Mining Engineer or Assistant Mining Engineer.(6)Every person who transports the minerals shall carry Transit Pass or Rawanna or Royalty Receipt, as the case may be, with the vehicle and shall produce the same on demand to incharge of check post or authorized officer.
