Section 6(7) in Rajasthan Mineral Prevention of Illegal Mining Transportation and Storage Rules, 2007
(7)[ If the officer incharge of the check post or any other officer mentioned in sub-rule (4) above has reason to believe that royalty has been evaded in respect of any mineral liable to assessment for royalty, such officer may require the owner or person incharge of the vehicle to pay cost of mineral along with compounding fee as specified by the officer authorized under section 22 of the Act.
