Section 61(4) in Rajasthan Minor Mineral Concession Rules, 2017
(4)For the purpose of sub-rule (2) and (3), any such authority 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, has reason to believe that the dealer or assessee 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 has reason to suspect that he may have in his personal possession any such minerals, books of accounts, registers or documents.
