Mines and Minerals (Development and Regulation) Act (67 of 1957) , S.15— Madhya Pradesh Minor Mineral Rules (1996) , R.53— Madhya Pradesh Land Revenue Code (20 of 1959) , S.247(7)— Penalty in respect of illegal mining and transportation - Challenge as to R. 53 of M.P. Minor Mineral Rules, 1996 - Rules made by State Government in exercise of powers in terms of Mines and Minerals (Development and Regulation) Act, 1957, neither contradict S. 247 (7) of M.P. Land Revenue Code, 1959 nor suffer from any other vice of illegality - Rule 53, valid. (Para 36)