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

State of Rajasthan - Subsection

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

(3)On receipt of an application under sub-rule (1), the Mining Engineer or Assistant Mining Engineer concerned may issue duly stamped Transit Pass In Form No. 5, as per requirement of the dealer, within seven days from the date of receipt of the application after verifying the stock at site from the records maintained by the dealer, for such period and subject to such terms and conditions as deemed necessary or may refuse in writing to issue such transit pass, within seven days from the date of receipt of the application, for reasons to be recorded in writing and communicated to the applicant.