Section 61(10) in Rajasthan Minor Mineral Concession Rules, 2017
(10)Any such authority may require any person, -(i)who transports or holds in custody for delivery to or on behalf of any dealer or assessee, any mineral, to give any information likely to be in his possession in respect of such mineral or to permit inspection thereof as the case may be; and(ii)who maintains or has in his possession any accounts, books or documents relating to the business or mining operations, to produce such accounts, books or documents for inspection.
