Section 7(iii) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
(iii)The licensee shall maintain a correct and intelligible account of minerals procured and transported daily to different destinations in the format prescribed in e-Form 'C'/Form 'C7 Form 'G' which will be corresponding to the quantity of valid transit pass by which licensee has received the mineral.
