Section 70 in The U.P. Minor Minerals (Concession) Rules, 1963
70. [ Restrictions on transport of the minerals. [Substituted by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017 (w.e.f. 26.8.1963)]
(1)The holder of a mining lease or permit or a person authorised by him in this behalf shall issue a pass in Form MM-11 or Form e-MM-11 prepared through electronic process to every person carrying a consignment of minor mineral by a vehicle, animal or any other mode of transport. The State Government may, through the District Officer, make arrangements for the supply of printed MM-11 Form books on payment basis.(2)No person shall carry, within the State a minor mineral by a vehicles animal or any other mode or transport, excepting Railway, without carrying a pass in Form MM-11/ Form e-MM-11 issued under sub-rule (1), Form-C issued under rule 5(2) of Uttar Pradesh Mineral (Prevention of Illegal Mining, Transportation and storage) Rules 2002 or similar valid transit pass issued by any other State:Provided that if the State Government enters into an agreement to collect the royalty or zero receipt as the case may be shall be issued by such contractor and in such cases carrying out such receipt with Form MM-11/ Form e-MM-11 will be mandatory for transportation.(3)Every person carrying any minor mineral shall on demand by any officer authorised under Rule 66 or such officer as may be authorised by the State Government in this behalf, so the said pass to such officer and allow him verify the correctness of the particulars of the pass with references to the quantity of the Minor Mineral.(4)The State Government may established a check post for any area included in any mining lease or permit and when a check post is so established public notice shall be given to this fact by publication in the Gazette and in such other manner as may be considered suitable by the State Government.(5)No person shall transport a minor mineral for which these rules apply from such area without first presenting the mineral at the check post established for that area for verification of the Weight or measurement of the mineral.(6)Any person found to have contravened any provision of this rule then the District Magistrate will recover penalty of Rs, 25,000/- (twenty-five thousand) and the price of such mineral including royalty. After deposit of the entire amount mentioned above the vehicles etc. including mineral will be released].
