Section 54(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)If any such authority or person has reason to suspect that any dealer/lessee is attempting to evade payment of royalty or other dues under these rules, he may, for the reasons to be recorded in writing, seize such accounts, registers or other documents of the dealer/lessee as he may consider necessary and shall give receipt to the dealer/lessee or any other person from whose custody such accounts, registers and documents are seized. The accounts, registers and documents so seized shall be retained by such officer only for their examination or for any inquiry or proceedings under these rules or for prosecution.Provided that the accounts, registers and documents so seized shall not be retained by such officer beyond a period of 3 months from the date of seizure without the written order of the Director for reasons to be recorded in writing.Provided further that before returning the accounts, registers and documents, such officer may require that the dealer/lessee shall give a written undertaking that the accounts, registers and documents, shall be presented whenever required by any competent authority for proceedings under these rules and that such undertaking shall be supported by a security in such form as may be specified for a sum not exceeding Rs. 5000/-.
