Section 61(9) in Rajasthan Minor Mineral Concession Rules, 2017
(9)Such authority may release the mineral or documents seized under these rules on payment of an amount equal to ten times of royalty in lieu of cost of mineral, rent, royalty, compensation for environmental degradation and tax chargeable on the land occupied without lawful authority, etc. or on furnishing such security deposit in the form of Bank Guarantee for a minimum period of six months equivalent to above mentioned amount for payment thereof as he may consider necessary.
