Section 69 in The Rajasthan Minor Mineral Concession Rules, 1986
69. Power to summon.
(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.(2)Any person who is engaged in trading of minerals shall maintain a correct account of mineral purchased stocked and sold by him and these records shall be produced for inspection if required by assessing authority or a person authorised by assessing authority in this behalf.Provided that if such trader fails to produce record for mineral purchased by him, the assessing authority may enter into any place where the mineral is stored and, measure or count it and assess cost of mineral which shall be recovered from the trader.
