Section 6(9) in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007
(9)The officer incharge of the check post or the barrier or any officer empowered in this behalf shall give a receipt of such mineral along with vehicle seized by him to the person from whose possession or control it is seized.] [Deleted and Added by Amending Rules, 2011 G.S.R. 81 Notification No. F. 12(17) Mines/Gr 11/2000 Pt dated 13-1-2011. Published in Rajasthan Gazette Part [VC dated 17-1-2011.]
