(4)The permit shall be governed by the following conditions :-(a)The permit holder shall maintain complete and correct account of the mineral removed and transported from the area.(b)The permit holder shall allow any officer authorised by the Zila/ Janpad/Gram Panchayat in respect of the permission given by the Collector/Additional Collector to the Collector/Additional Collector/ Deputy Director/Mining Officer/Assistant Mining Officer/Mining Inspector, to inspect quarrying operations and verify the accounts.(c)No sooner the permitted quantity is transported within the time period of [Construction work] [Substituted by Notification No. 19-53-87-XII-2, dated 24-06-2002.] or earlier, duplicates of all transit pass, such unused transit passes together with a complete statement of the quantities duly certified by the Officer of the concerned department shall be furnished to the Sanctioning Authority.]
