Section 61(6) in Rajasthan Minor Mineral Concession Rules, 2017
(6)The power conferred by sub-rule (4) and (5) shall include the power to break or open any box or receptacle in which any mineral, accounts, registers or documents of dealer or assessee may be contained or to break or open the door of any premises where any such mineral, accounts registers or documents may be kept or to place marks of identification on his books of accounts, registers or documents to make or cause to be made extracts or copies thereof:Provided that the power to break or open the door shall be exercised only after the dealer or assessee or any other person in occupation of the premises, if he is present therein, fails or refuses to open the door on being called upon to do so.
