Section 61(3) in Rajasthan Minor Mineral Concession Rules, 2017
(3)Where any such authority has reason to suspect that any dealer or assessee is attempting to evade payment of royalty or other dues under these rules, he may, for the reasons to be recorded in writing, seize such accounts, registers or other documents of the dealer or assessee as he may consider necessary and shall give receipt to the dealer, assessee or any other person from whose custody such accounts, registers and documents are seized. The accounts, registers and documents so seized shall be retained by such officer only for their examination, for any inquiry or proceedings under these rules or for prosecution:Provided that the accounts, registers and documents so seized shall not be retained by such officer beyond a period of three months from the date of seizure without the written order of the Director for reasons to be recorded in writing.Provided further that before returning the accounts, registers and documents, such officer may require that the dealer or assessee shall give a written undertaking that the accounts, registers and documents, shall be presented whenever required by authorities mentioned in sub-rule (1) for proceedings under these rules and that such undertaking shall be supported by a security deposit of rupees ten thousand in form of National Saving Certificate or Fixed Deposit Receipt duly pledged in favour of the authority concerned.
