Section 5 in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
5. Transit Pass.
(1)The persons desiring Transit Pass shall submit an application before the Mining Engineer or Assistant Mining Engineer concerned in Form No. 4 duly specifying all the particulars prescribed therein.(2)The application for transit pass shall be accompanied by a copy of the relevant documents and particulars of royalty payment on such mineral.(3)On receipt of an application under sub-rule (1), the Mining Engineer or Assistant Mining Engineer concerned may issue duly stamped Transit Pass In Form No. 5, as per requirement of the dealer, within seven days from the date of receipt of the application after verifying the stock at site from the records maintained by the dealer, for such period and subject to such terms and conditions as deemed necessary or may refuse in writing to issue such transit pass, within seven days from the date of receipt of the application, for reasons to be recorded in writing and communicated to the applicant.(4)Royalty receipts submitted by an applicant, in lieu of that Transit Passes issued to dealer shall be stamped as "Cancelled, Transit Pass issued" by Mining Engineer or Assistant Mining Engineer.(5)Every person who transports the minerals shall carry Transit Pass or Rawanna or Royalty Receipt, as the case may be, with the vehicle and shall produce the same on demand to incharge of check post or authorized officer.
