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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(3)
(i)The holder of a Mineral Dealer Licence for transportation of mineral or its products from the stockyard shall make an application in Form 3 to the Officer Incharge of the Mining Section of the concerned district Collectorate. The cost of the Transit Pass Book shall be deposited in the same manner, as prescribed in Clause (a) of sub-rule (3) of Rule 7 and the original treasury' challan shall be attached with the Form 3;
(ii)the Transit Pass for mineral dealer licensee shall be prepared in duplicate in Form 4 and serial number to be machine numbered. Each transit pass shall clearly contain date, time and quantity of mineral both in figures and words along with name and dated signature of the authorised person issuing the pass;
(iii)before issue of the Transit Pass Book, the Transit Passes shall be stamped with official seal on the reverse and the first and last page of the first copy of the Transit Pass Book shall be signed with date on the reverse by the Officer Incharge of the Mining Section of the concerned district Collectorate certifying the total number of Transit Passes contained in the book;
(iv)the duplicate copy of the Transit Pass shall be issued by the Licensee to accompany every carrier for every' trip carrying the mineral or its product from the stockyard. The copy shall be made by the carbon process and the original copy of the Transit Pass shall be retained in the Transit Pass Book;
(v)after the first issue of Transit Pass Book, the subsequent issues shall be made on submission of used Transit Pass Books;
(vi)on receipt of the used Transit Pass Books, the Officer Incharge of the Mining Section of concerned district Collectorate shall get original copy of the Transit Pass checked in the office with regard to the material entries and after checking and verifying the same shall be returned to the Licensee after stamping the rubber stamp marked as "CHECKED" and signing the same by a person not below the rank of Mining Inspector or Mining Surveyor.