Section 54(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)For the purpose of sub-rule (2) and (3) any such authority or person shall have powers to enter and search at all reasonable times any offices, godown, factory or vehicle or any other place of business or any building or place where any such authority or person, has reason to believe that the dealer/lessee keeps or for the time being keeping any mineral's accounts, registers or other documents pertaining to his business or mining operations and also to search the body of any other person found in such office, godown, factory, vehicle, building or place about whom any such authority or person [has reason to suspect that he may have in his personal] [Substituted by Rajasthan Gazette Extraordinary dated 26/04/1986] possession any such minerals, books of accounts registers or documents.
