Section 6(8) in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007
(8)The officer incharge of the check post or the barrier or the officer empowered under sub-rule (4) shall have power to seize mineral along with vehicle which is not covered by a valid rawanna, or transit pass issued by Department of Mines and Geology, if the owner or person incharge of the vehicle refused to make payment as required under sub-rule (7). The seized vehicle alongwith mineral shall be handed over to SHO/incharge of nearest Police Station.
