Section 9(1) in The Oil And Natural Gas Commission (Transfer Of Undertaking And Repeal) Act,1993
(1)For the purposes of ascertaining the availability of any oil or natural gas, the Central Government may, on the request being made by the Corporation, authorise any officer or employee of the Corporation, 'by general or special order,--(a)to enter and inspect any land;(b)to survey and take measurements of such land;(c)to dig holes or perform any other functions for the purposes of measuring or prospecting for the availability of oil and natural gas; and(d)to examine any document, book, register or record in the possession or power of any person having the control of or connected with any such land and place marks of identification thereon and take extracts from and make copies of any such document, book, register or record.
