Section 39 in The Marble Development And Conservation Rules, 2002
39. Copies of notices and returns to be maintained.
- The owner, agent, mining engineer or manager of every marble quarry or mine or a holder of a prospecting license shall maintain the labour attendance register, production and despatch register, explosives consumption register, test reports and details or mining machinery and copies of all notices and returns, plans, sections and schemes submitted to the State Government or any person authorised in this behalf by that Government under these rules, at an office established by the licensee or lessee and these shall be made available at all reasonable times to the State Government or any person authorised in this behalf by that Government for inspection.
