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[Cites 0, Cited by 0] [Section 68(6)] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(6)(i) in The Rajasthan Minor Mineral Concession Rules, 1986

(i)The officer incharge of the check post or the barrier or the officer empowered under sub-rule (2) shall have the power to seize and confiscate [mineral along with vehicle which is not covered by a valid rawanna, or transit pass issued by Department of Mines and Geology, if the owner or person incharge of the vehicle refused to make payment as required under sub-rule (5), the seized vehicle along with mineral shall be handed over to SHO/incharge of nearest Police Station.] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011]