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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(10) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(10)The lessee or the permit holder(s) shall obtain transit pass books from the Competent Authority to the extent of his requirement, on production of Treasury Challan showing non-refundable deposit as prescribed by the Government towards the cost of a book, under Head of Account "0058-Stationery and Printing-102-Sales of Gazettes etc.-0I27-Receipt of Government Press-02133-Sales Proceeds of Gazettes etc." tor each book containing 50 transit passes, in triplicate The transit permit shall be issued in Form M for the lease holder(s) and transit permit in Form G for other licensee/permit holder.