Section 4 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
4. Penalties.
- Whenever any vehicle transporting the mineral without the lawful transit pass it is treated as an offence under Section 21 of Mines and Minerals (Development and Regulation) Act, 1957 and the driver of the vehicle and the owner of the vehicle as well, will be liable for punishment under the penalty clauses of the said Act and Rules.
