Section 68(7) in The Rajasthan Minor Mineral Concession Rules, 1986
(7)Whenever an order of confiscation [in respect of mineral along with vehicle seized] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011] under sub-rule (6) is made by an officer empowered by the Government in this behalf such officer shall give an option to the owner or incharge of the vehicle to pay an [amount as per sub-rule (5)] [Substituted by Rajasthan Gazette Extraordinary dated 24/03/2011] in view of such confiscation. In case of failure of the owner or person incharge of the vehicle to exercise such option the confiscated material may be disposed of by the confiscating officer or any other officer authorised in this behalf by public auction by beat of drum or he may sell in directly at the rate prevalent in the adjacent area.Provided [that no such mineral along with vehicle] [Substituted by Rajasthan Gazette Extraordinary dated 17/01/2011] confiscated under subrule (6) shall be disposed of by the confiscating officer or any other officer authorised in this behalf before 48 hours of such confiscation and till that time option shall remain with the owner or person incharge of the vehicle to carry the mineral after paying [an amount as per sub rule (5).] [Substituted by Rajasthan Gazette Extraordinary dated 28/01/2011][Explanation: The word check post" wherever occurs in this rule shall include "Naka."] [Added by Rajasthan Gazette Extraordinary dated 29/08/1996]
