Section 98(15) in The U.P. Minor Minerals (Concession) Rules, 1963
(15)The licensee shall allow any officer authorised under rule 66 or 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 licensee shall with suitable person in his employment 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 conform 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 deem fit to make.
