Section 32(10) in Gujarat Minor Mineral Concession Rules, 2017
(10)If any mineral is removed without payment of royalty as required to be paid under the quarry parwana, the District Collector or any officer duly authorised by him may enter the land in respect of which the quarry parwana is granted and take possession of all or any of minerals or movable property or such part of it as will suffice to recover the royalty payable.
