(5)Rights and powers of the investigating officer. - During the investigation of the cases of illegal extraction/transportation of the minerals, in contravention of these rules, the investigation officer shall have the following rights and powers, namely :-(a)to call for person concern to record statements;(b)to seize record and other material related to the case;(c)to enter into place concern and to inspect the same;(d)all powers as are vested in an in-charge of a police station while investigation any cognizable offence under Code of Criminal Procedure; and(e)all other powers as are vested under Code of Civil Procedure to compel any person to appear or to be examined on oath or to produce any document.
