Section 58(13) in Gujarat Minor Mineral Concession Rules, 2010
(13)If in any case it is found that the mineral is removed without payment of royalty as required to be paid under the Parwana the Competent Authority or any officer duly authorized by him may enter the land in respect of which the Parwana is granted and take possession of all or any of minerals or movable property or such part of it as will suffice to recover the royalty payable.
