Section 7 in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
7. Inspection, Checking and Search.
(1)An authorized officer may inspect, check and search the minerals at place of excavation or storage or during transit.(2)The mine owner or dealer or person incharge of the vehicle, shall produce every record related with mineral as demanded by the authorized officer and provide copy of the document as required by the said officer or allow him to get abstract from the records.(3)An authorized officer may for the purposes of these rules, require a mine owner or I dealer to produce before him any accounts, registers and other documents and to furnish any other information relating to mining operations or business related to minerals.
