Section 44 in The U.P. Minor Minerals (Concession) Rules, 1963
44. Lessee to allow inspection of working.
- The lessee shall allow any Officer authorised by the Central Government or the State Government in that behalf to enter upon the premises including' any building, excavation or land comprised in the lease for the purpose of inspecting, examining, surveying and making plans thereof, sampling and collecting any data and the lessee shall with suitable person in his employ and acquainted with the mines and work, properly assist, such officer and his agents, servants and workmen in conducting every such inspection, and shall afford and furnish to them all facilities information, etc. connected with the working of the mines, which they may reasonably require, and shall also confirm to and observe all orders and regulations which the Central Government or the State Government, as a result of such inspection or otherwise, may from time to time see fit to make.
