Section 61(7) in Rajasthan Minor Mineral Concession Rules, 2017
(7)Any such authority shall have power to seize any mineral, the removal or sale of which is liable to payment of royalty or cost and which are found in possession of a dealer or assessee or in the possession of his agent or broker or of any other person for the time being on his behalf or in any office, godown, factory, vehicle or any other place of business or building of the dealer or assessee or of the agent, the broker or of any other person holding the said mineral on his behalf but not accounted for by the dealer or assessee in his accounts, registers and other documents maintained in the course of his business or any mining operations:Provided that list of minerals or documents seized under this sub-rule shall be prepared by such authority and signed by two respectable witnesses.
