Section 4(ii) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(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:
