Section 61(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)An assessing authority or investigating officer not below the rank of Assistant Mining Engineer or Revenue Intelligence Officer of the State Directorate of Revenue Intelligence or any other officer or official authorized by the Government or Director in this behalf may for the purpose of these rules, require any dealer or assessee to produce before him the accounts, registers and other documents and to furnish any other information relating to mining operations or business.
