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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(8) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018

(8)The Government checking staff in charge of check post and/or weighbridge may verify the quantity and quality of the mineral carried and shall return one copy of the transit pass/permit. He shall record in both copies of the pass/permit any observation relating to the discrepancy between the quantity and quality of mineral carried and that shown in the pass/ permit. He shall bring to the notice of the Mining Officer any case of repeated discrepancies in respect of any mine owner/licensee.