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State of Jharkhand - Section

Section 5 in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017

5. Conditions.

- (i) The Dealer shall abide by all terms and conditions prescribed by Department of Industries, Mines and Geology, Government of Jharkhand as mentioned in Dealers Registration Certificate.
(ii)Dealers will have to register their mineral carrying carrier in JIMMS portal with their RFID/GPS or any other vehicle tracking system within sixty days of getting dealer registration. Lessee, as deemed dealer under Rule-4, will also require to register their mineral carrying carrier in JIMMS portal with RFID/GPS or any other vehicle tracking system within sixty days of notification of this rule.