Section 68(6) in The Rajasthan Minor Mineral Concession Rules, 1986
(6)(i)The officer incharge of the check post or the barrier or the officer empowered under sub-rule (2) shall have the power to seize and confiscate [mineral along with vehicle which is not covered by a valid rawanna, or transit pass issued by Department of Mines and Geology, if the owner or person incharge of the vehicle refused to make payment as required under sub-rule (5), the seized vehicle along with mineral shall be handed over to SHO/incharge of nearest Police Station.] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011](ii)The officer incharge of the check post or the barrier or any officer empowered in this behalf shall give a receipt of [such mineral along with vehicle seized by him] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011] to the person from whose possession or control it is seized.(iii)[ The officer incharge of the check post or any officer empowered under sub-rule (2) or (3) may direct the person incharge of the vehicle to carry the vehicle along with mineral, so seized, to the nearest police station or check post or barrier of the Department] [Substituted by Rajasthan Gazette Extra Ordinary dated 25/05/2012].
