Section 77 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
77. Conditions for the issue of registration.
- The registration shall be granted in Form-`V' subject to the following conditions namely,-(i)the dealer shall deposit a sum as specified in the First Schedule in the shape of fixed deposit receipt duly pledged in favour of Mining Officer as security for due observance of terms and conditions of registration;(ii)the dealer shall maintain correct and legible monthly account of ores and mineral procured, processed and transported to different destinations;(iii)any person who transports the mineral and who is required to carry a transit pass in Form-`W' or Supplementary Form-`X' on demand shall produce such pass to any authorized officer in this behalf;(iv)every dealer shall submit a return in Form-`Y' to the Mining Officer by the 10th of succeeding month;(v)while removing the ore or minerals from the stores or factories, the dealer shall obtain permission from the concerned authorized officer and transport the ore or mineral under transit pass Form-`W' or Supplementary Pass Form-X obtained from his office;(vi)every dealer shall allow Director of Industries or State Geologist or Geologist or Assistant Geologist or Mining Officer or Mining Inspector to inspect the store and factories to verify the stocks of the minerals and take sample, abstract from the records maintained by him; and(vii)the registration shall be cancelled after serving a notice, if dealer commits a breach of any condition of this rule.
