Section 46(5) in The Karnataka Minor Mineral Concession Rules, 1994
(5)For the purpose of sub-rule (2) and (3), the empowered officer shall have powers to enter and search at all reasonable times, any offices, go down, stone cutting and polishing units, factory or vehicle or any other place of business or any building or place where, the empowered officer has reason to believe that the dealer, lessee or licensee keeps or for the time being keeping any mineral, accounts registers or other documents pertaining to his business or quarrying operations.
