Section 48(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)Where any person trespasses on any land on contravention of the provisions of sub-rule (1) such trespasser may be served with an order of eviction by the [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, Superintending Mining Engineer (Vigilance), Mining Engineer, Mining Engineer (Vigilance) or Assistant Mining Engineer' by Notification No. G.S.R. 69, dated 21.11.2016 (w.e.f. 4.3.1986).] concerned or any other officer/official authorised by the [Government/Director/Additional Director (Mines) in this behalf] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012].
