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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Madhya Pradesh - Subsection

Section 53(3)(b) in M.P. Minor Mineral Rules, 1996

(b)In respect of Forfeiture/Discharge of vehicle carrying mineral extracted/transported without any transit pass the Collector or any other officer not below the rank of Deputy Collector authorised by him shall take an appropriate decision. Provided that tools, machines, vehicles and other materials shall not be discharged till the penalty imposed as above is not paid.