Section 69(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)The assessing authority for the observance of these rules and for reasons to be recorded may summon any of the parties using and or dealing in the mineral in the State and may demand necessary information and sources from where the mineral has been procured and the assessing authority may also depute any official by a general or special order in writing to collect such information an thereafter assess the royalty or the cost of mineral recoverable as the case may be.
