Section 52(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)Subject to such conditions as may be specified, the [State Government or Director may authorise] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012] either generally or in respect of a particular case or class of cases, any officer not below the rank of [[Mines Forman/Surveyor or any officer of the State Directorate of Revenue Intelligence] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] to investigate] all or any of the offences punishable under these rules.
