Section 8(5) in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(5)Every dealer shall maintain proper record of all reawnnas/transit passes/royalty receipts and bills etc. through which mineral is received, dispatched, processed or consumed in manufacturing. He shall also maintain log book of all machines, record of consumption of explosives, electricity, fuel etc and registers regarding attendance of personnal [skill or semi-skill or un-skill] employed and payment of wages, regularly. The dealer shall maintain all such particulars in the register in Form No. 8.
