Section 4 in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
4. Transport of Minerals.
- (i) For transportation of any mineral to any place, the holder of mining lease, the holder of a stock licence shall make an application in Form "A" in duplicate to the Competent Officer for issue of transit pass.(ii)All despatches of minerals by a holder of a mining lease by a carrier, stockist license holder, rail wagons or aerial ropeway shall be accompanied with a challan or Transit pass in duplicate in Form "B". The person in-charge of the carrier shall produce the transit pass at the check post en route or on demand by an Competent Authority or such other officer authorised in this behalf:Provided that in case of transport of mineral by holder of a Prospecting Licence for test purposes, a special permit by the concerned authority will suffice if the quantity transported is as per Col.3 of Schedule III of MCR 1960 or as per provision of the BMMC Rules 1972, for which proper return will have to be filed. For a quantity more than this, subject to maximum of that specified in Col 4 of Schedule III of MCR 1960 and B.M.M.C. Rules 1972 or for transport of mineral purchased by auction, in addition to a transit pass, a permit by the concerned authority or auctioneer, as the case may be, shall also be provided to the carrier, which will be produced to the concerned mining office to issue transit pass for such quantity.(iii)The holder of mining lease or quarry lease or any other holder of mineral under Mineral Concession Rules 1960 and Bihar Minor Mineral Concession Rules 1972 shall use transit passbook issued by the Competent Officer or any officer authorised by the State Government in this behalf at a prescribed cost as decided by the State Government. The Transit passes shall be in triplicate, machine numbered with Book No. and Serial No. of the pass obtainable at cost of prescribed rate. One copy of the transit pass shall be submitted along with monthly return prescribed under M.C. Rules 1960 and B.M.M.C. Rules 1972 before the Competent Officer.(iv)All carriers carrying mineral shall stop at the check posts/gates or anywhere before the checking authority and proceed after having been cleared by the check posts/check gates/checking authority. Authorities shall make necessary endorsement on the triplicate copy held by the in-charge of the carrier.(v)Every holder of mining lease shall provide all reasonable facilities to competent officer or checking authority authorised in this behalf to inspect, verify and check the stocks and accounts of minerals and any other documents pertaining thereto.(vi)A transit pass issued by the Competent Officer and duly certified by him for inter-state movement shall be allowed by another States.
