Section 46(3) in The Karnataka Minor Mineral Concession Rules, 1994
(3)If the empowered officer has reason to suspect that any dealer, lessee or licensee is attempting to evade payment of royalty or other dues under these rules, he may, for reasons to be recorded in writing, seize such mineral, accounts registers or other documents of the dealer, lessee or licensee as he may consider necessary and shall give receipt to the dealer, lessee, licensee or any other person from whose custody such mineral, accounts registers, documents are seized. The accounts registers and documents so seized shall be retained by such officer only for their examination or for any enquiry or proceedings under these rules or for prosecution:Provided that the mineral, accounts registers and documents so seized shall not be retained by such officer beyond a period of thirty days from the date of seizure without the written order of the Director for reasons to be recorded in writing:Provided further that before returning the minerals, accounts registers and documents, the empowered officer may require that the dealer, lessee or licensee shall give a written undertaking that the minerals, accounts registers and documents shall be presented whenever required by the empowered officer for proceedings under these Rules and that such undertaking shall be supported by a security in such form as may be specified for a total sum calculated at the rate of five times the royalty prevailing as per schedule 2 for the possession or utilisation of minerals not accounted for.
