Section 48(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)[ Who ever contravenes the provisions of [sub-rule (1), (2) or (2A)] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] shall be punished with imprisonment for a term which may extend to two years, or with fine which may extend to twenty-five thousand rupees, or with both.Provided that the [Additional Director (Mines)/Additional Director (Mines) (Vigilance)/Superintending Mining Engineer/Superintending Mining Engineer (Vigilance)/ Mining Engineer/Mining Engineer (Vigilance)/Assistant Mining Engineer/Assistant Mining Engineer (Vigilance)] [Substituted 'Additional Director (Mines)/Superintending Mining Engineer, Superintending Mining Engineer (Vigilance)/Mining Engineer/Mining Engineer (Vigilance)/Assistant Mining Engineer' by Notification No. G.S.R. 69, dated 21.11.2016 (w.e.f. 4.3.1986).] or any other officer/official authorised by the [Government/Director in this behalf] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012] may either, before or after the institution of the prosecution compound the offence committed in contravention of the sub-rule (1) on payment of such sum as he may specify.Provided further that the amount specified under the above proviso shall not be less than Rs. 5,000/- and shall be in addition to the cost of mineral if recoverable.]
