Section 11(8) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(8)(i)Where there is a weigh-bridge of Government or other near the checkpost, the quantity of mineral transported shall be ascertained through weighment;(ii)The lessee, licensee or permit holder shall pay to the Government the weighment charges for weighment of the mineral in a Government/ weighbridge at the rate prescribed by the Government from time to time in advance by 15th day of every month. In case of default in advance payment, she/he shall pay simple interest at the rate fixed by the Government from time to time.(iii)Where there is no weigh-bridge close to the check-post, the volume of mineral will be measured and converted to tonnes by applying the standard conversion factor for the mineral of particular mines to arrive at the quantity transported. The standard conversion factor will be obtained by test check taking average of few truck loads selected at random either at the nearest Government weighbridge or by any other suitable weighing method from time to time by the Mining Officer/Deputy Director of Mines concerned.
