Section 61(8) in Rajasthan Minor Mineral Concession Rules, 2017
(8)Such authority may after giving an opportunity of being heard and holding such further inquiry as he may consider fit, realize from the dealer or assessee, for the possession of mineral not accounted for, an amount equal to ten times of royalty in lieu of cost of mineral, rent, royalty, compensation for environmental degradation and tax chargeable on the land occupied without lawful authority, etc..
