Section 68(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)If the State Government, Director, Superintending Mining Engineer or [Mining Engineer/Assistant Mining Engineer considers it necessary] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] to do so, with a view to prevent or check the evasion of royalty under these rules at any place or places within the State he may direct the setting up of check post or erection of a barrier or both at such place or places by an order in writing.Provided that the [Mining Engineer/Assistant Mining Engineer concerned may not direct] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] setting up of check post or barrier for a period exceeding 6 months, the Superintending Mining Engineer for a period is exceeding 1 year, and the Director for a period exceeding 2 years.Provided further that the setting up of check post or erection of a barrier for a period exceeding 2 years shall be notified in the Official Gazette and in other cases display of the notice at the place of establishment of check-post or erection of a barrier and on the Notice Board of the office of the concerned Mining Engineer and Assistant Mining Engineer may suffice.
