Section 48(5) in The Rajasthan Minor Mineral Concession Rules, 1986
(5)Whenever any person without a lawful authority or in contravention of the terms and conditions of the mining lease/quarry licence, short term permit or any other permit raises any mineral from any land and for that purpose bring on the land any tool, equipment, vehicle or other thing [such mineral, tool, equipment like wire saw, crane, excavator, loader, power hammer, compressor, drilling machine, crusher etc., vehicle like dumper, tractor trolly, half body trucks, full body trucks, trolla etc.] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011] or other thing may be seized by the authorities mentioned in sub-rule (4).Provided that where mineral so raised has already been dispatched or consumed, the authorities mentioned in sub-rule (4) may recover cost of the mineral along with rent, royalty or the tax chargeable on land occupied or mineral excavated which will be computed as [10] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994] times the royalty payable at the prevalent rates.Provided further that every officer seizing any property or mineral under this rule shall give a receipt of the property so seized to the person from whose possession the property or mineral is so seized and make a report of such seizure to his superior officer and to the Magistrate having jurisdiction over the area to try offence.
