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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(l) in Atomic Minerals Concession Rules, 2016

(l)the lessee shall keep accurate and faithful accounts showing the quantity and other particulars of all minerals obtained and dispatched from the mine, the number and nationality of persons employed therein, and complete plans of the mine, and shall allow any officer authorised by the Department or the Directorate or the State Government in this behalf to examine at any time any account, plan and record maintained by him and shall furnish to the Central Government or the State Government with such information and returns as it or any officer authorised by it in this behalf may require: