Section 54(10) in The Rajasthan Minor Mineral Concession Rules, 1986
(10)Any such authority or person may require any person:-(a)Who transports or holds in custody for delivery to or on behalf of any dealer/lessee, any mineral to give any information likely to be in his possession in respect of such mineral or to permit inspection thereof as the case may be;(b)Who maintains or has in his possession any accounts, books or documents relating to the business/mining operations, to produce such accounts, books or documents for inspection.
