Section 2(b) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(b)"Authorised Person" means Director, Joint Director, Deputy Director, Officer Incharge (Flying Squad) for the entire State and Collector, Additional Collector of senior I.A.S. scale, Additional Collector and Joint Collector, Deputy Collector, Tahsildar, Naib Tahsildar of State Administrative Service, Officer Incharge of the Mining Section of the concerned District Collectorate, Mining Officer, Diamond Officer, Assistant Mining Officer, Mining Inspector and Mining Surveyor of the district concerned within their respective jurisdiction or any other person authorised by the Government;
