Section 48(6) in The Rajasthan Minor Mineral Concession Rules, 1986
(6)The property other than the mineral seized under sub-rule (5) may be released by the officer who seized the property in the execution of a bond by the trespasser or the owner of the property or any other person to the satisfaction of such officer that the property so released shall be produced at the time and at the place when such production is required by such officer.Provided that where a report has been made to the Magistrate under sub-rule (5) the property shall be released only under the orders of the Magistrate.
