Section 68(5) in The Rajasthan Minor Mineral Concession Rules, 1986
(5)If the officer incharge of the check post or any other officer mention in [subrule (2) or (3)] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012] above has a reason to believe that royalty is likely to be evaded in respect of any mineral liable to assessment for royalty, such officer may require the owner or person incharge of the vehicle to pay an amount equal to [10] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994] times the amount of royalty payable on the mineral [in accordance with Schedule-I along with compounding fee as specified by the officer authorized under section 22 of the Act.] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011][***] [Deleted by Rajasthan Gazette Extraordinary dated 29/08/1996]Provided [***] [Deleted by Rajasthan Gazette Extraordinary dated 29/08/1996] that where on weighment or by measurement at the check post it is found that the entire quantity of mineral is not covered by the rawanna, the amount of royalty on such difference, shall be recovered by the officer incharge of the check-post.
