Section 54(d) in The Mineral Conservation and Development Rules, 2017
(d)details of mining machinery and copies of all notices and returns, plans, sections and schemes submitted to the authorized officer or the State Government or the Regional Controller under these rules, at an office established in the area where mining or prospecting operations are carried on, and these shall be made available at all reasonable times to the authorised officer, as the case may be, for inspection.
