Section 46(6) in The Karnataka Minor Mineral Concession Rules, 1994
(6)Such empowered officer may, when it is not practicable to seize any books or accounts registers, documents or mineral, serve upon the dealer, lessee or licensee or the person who is in immediate possession or control thereof, an order that he shall not remove, part-with or otherwise deal with them except with the previous permission of such empowered officer who may take such steps. in accordance with rules, as may be necessary for ensuring compliance of this sub-rule.
