Section 68(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)[The Director,] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] [Additional Director (Mines)/Additional Director Mines (Vigilance)/Superintending Mining Engineer/Superintending Mining Engineer (Vigilance), Mining Engineer/Mining Engineer (Vigilance)/Assistant Mining Engineer/Assistant Mining Engineer (Vigilance)] [Substituted 'Additional Director (Mines), Superintending Mining Engineer, Mining Engineer, Superintending Mining Engineer (Vigilance), Mining Engineer (Vigilance), Assistant Mining Engineer' by Notification No. G.S.R. 69, dated 21.11.2016 (w.e.f. 4.3.1986).] or any other [officer authorised by any of them or by the State Government] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012] in this behalf may check a vehicle carrying the mineral at any place and the owner or the person in charge of the vehicle shall furnish a valid Rawanna [or transit pass or Royalty Receipt issued by Department of Mines and Geology in the prescribed form and other documents/particulars] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011] as demanded by the officer.
