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State of Rajasthan - Section

Section 51 in The Rajasthan Minor Mineral Concession Rules, 1986

51. [ Role of police. [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011]

- The authorities empowered to take action under rule 48 and rule 68 shall, if necessary, request in writing for the help of the local police or request for registration of F.I.R. and the police authorities shall render such assistance, as may be necessary and also register F.I.R. under relevant law or theft of public property to enable the officers to exercise the powers conferred on them by these rules to stop unauthorized mining and movement of minerals.]