Section 16 in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017
16. Repeal and Saving.
- (i) On the commencement of these rules, the Jharkhand Mineral Transit Challan Regulation, 2005 and Jharkhand Minerals Dealer Rule, 2007 shall cease to be in force with respect to all minerals for which the Jharkhand (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 are applicable except as regards things, done or omitted to be done before such commencement.(ii)On the commencement of these rules, with respect to the minerals to which these rules apply, any reference to Jharkhand Mineral Transit Challan Regulation, 2005 and Jharkhand Mineral Dealer's Rule, 2007 in the rules made under the Act or any other document shall be deemed to be replaced with the Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017, to the extent, it is not repugnant to the context thereof.
