Section 66(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)Notwithstanding anything contained in these rules or contract to the contrary, the assessing authority may at anytime, by notice in writing (a copy of which shall also be sent to the assessee at his last known address) require any person from whom any amount is due or may become due to an assessee who has failed to pay any rent, royalty, penalty, interest or any sum due to the Government to pay such amount limiting to total dues on demand by the assessing authority.
