Section 80 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
80. Power of entry and inspection.
(1)For the purpose of ascertaining the position of the working, actual or prospective of any mine or abandoned mine or for any other purpose connected with these rules the State Level Vigilance Squad, the Competent Officer, Controlling Authority, Mining Officer and any other officer authorised by the Competent and Controlling authority or the State Government in this behalf by general or special order, may,-(a)enter and inspect any mine;(b)survey and take measurements in such mine;(c)weigh, measure or take measurements of the stocks of mineral laying at the mine;(d)examine any document, book, register or record in the possession or power of any person having the control of or connected with any mine and place, marks of identification thereon and take extracts from or make copies of such document, book, register or record;(e)order the production of any such document, book register as is referred in clause (a);and(f)examine any person having the control of or connected with any mine;(2)Notwithstanding anything contained hereinabove, Forest Officer not below the rank of Deputy Conservator of Forest may enter, inspect without prior notice the mining area for the purpose of protecting and conservation of forest and preservation or violation of Forest (Conservation) Act, 1980 Wild Life (Prevention) Act, 1972 etc. to examine that the Forest Acts, Rules, Guidelines of Government of India and Courts orders are not violated.
