Section 10(14) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(14)In case of transportation of mineral by railway wagons, samples of mineral shall be drawn by the person authorised by the concerned Deputy Director, Chemical Analysis/Analytical Chemist from each lot of four wagons or less, as the case may be, in presence of the lessee or his authorized representative. The lessee shall provide suitable mechanized facilities for drawal of representative sample. The method of the drawal of the mechanized samples shall be approved by the Director of Mines. The sample so drawn shall be divided into three parts, of which one part shall be sent to the Government Laboratory for analysis under joint seal and signature. The second part shall be handed over to the mine owner under joint seal and signature and the third part be kept with the Mining Officer or Deputy Director of Mines, as the case may be, under joint seal and signature as umpire sample. The analysis report of the sample collected during a month shall be submitted by the Government Laboratory to the Competent Authority by 10th day of next month under intimation to the lessee. The report on Railway Receipt (HR) for the month indicating the quantity and quality of mineral source of procurement (Source wise, quality wise and quantity wise) and particulars of the buyer shall be submitted by the lessee to the concerned Deputy Director of Mines/ Mining Officer by 15th day of next month.
