(1)No minor minerals shall be imported, exported or transported or transited within or from outside or through the State except with a valid movement permit/challan/echallan and subject to such fee (if any) payable as may be prescribed;(2)If any consignment of minor mineral is being transported by road from a place to another such place, the driver or any other person incharge of the vehicle shall obtain transit permission in the prescribed manner from the Competent Authority;(3)In case the driver or person referred to in sub-section (2) fails to comply with the provisions of sub-section (2), he may, apart from being levied such penalty as the State Government may decide, be prosecuted under the provision of these rules.
