Section 101(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)The person in-charge of the carrier shall, if so required by officer-in-charge of the check-post or the barrier or any other authorised officer, disclose his name and address as also that of the owner of the carrier, the name and address of both the consigner and the consignee, and the particulars of the place from where the mineral was extracted and dispatched and any other relevant details. After checking the minerals or its products and carrier, if the authorised officer or the officer/ official(s) in-charge of the check-post is satisfied that the mineral or its product is being transported under a valid mineral transit pass and a transport permit, the authorised officer or official(s) in-charge of the check-post shall put his seal and signature on the transit pass and let such carrier proceed without any hassles.
