Section 6(3) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(3)At every check-post or barrier set up under sub-rule (1) or at any other place when so required by the officer in-charge of the check-post or the barrier or Competent Officer or any other authorised officer, the person in-charge of the carrier shall stop the same for checking and verification of the mineral in transit and also inspection of all records and documents relating to minerals in possession of such person and before in-charge of the check-post or the barrier or Competent Officer or any other authorised officer and furnish his name and address as also that of the owner of the carrier and the name and address of both the consignor and the consignee. After checking the mineral and carrier the officer in-charge of the check-post or the barrier or Competent Officer or any other authorised officer as aforesaid shall put his signature on the Transit Pass.
