Section 54(9) in The Rajasthan Minor Mineral Concession Rules, 1986
(9)Such officer or authority may release the mineral or documents seized under these rules on payment of cost of mineral or on furnishing [such security in the form of Bank Guarantee for a minimum period of six months equivalent to the cost of mineral for payment] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011] thereof as he may consider necessary.
