Section 24 in The Mines And Minerals (Development And Regulation) Act, 1957
24. 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 this Act or the rules made thereunder, any person authorised by the [Central Government or a State Government] in this behalf, by general [* * *] [ The words " or special" omitted by Act 38 of 1999, Section 20 (w.e.f. 18.12.1999).] order, may-
(a)enter and inspect any mine;(b)survey and take measurements in any such mine;(c)weigh, measure or take measurements of the stocks of minerals lying at any 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, record, as is referred to in clause (d); and(f)examine any person having the control of, or connected with, any mine.(2)Every person authorised by the [Central Government or a State Government] [ Substituted by Act 38 of 1999, Section 20, for " Central Government" (w.e.f. 18.12.1999).] under sub-section (1) shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860), and every person to whom an order or summons is issued by virtue of the powers conferred by clause (e) or clause (f) of that sub-section shall be legally bound to comply with such order or summons, as the case may be.
24A. Rights and liabilities of a holder of mineral concession.
(1)On the issue of a ][mineral concession, prospecting license or mining lease] [ Substituted by Act 38 of 1999, Section 21, for " prospecting license or mining lease" (w.e.f. 18.12.1999).][under this Act and the rules made thereunder, it shall be lawful for the ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ] [holder of such permit, license or lease] [ Substituted by Act 38 of 1999, Section 21, for " holder of such license or lease" (w.e.f. 18.12.1999).][, his agents or his servants or workmen to enter the lands over which ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ][such permit, lease or license had been granted] [ Substituted by Act 38 of 1999, Section 21, for " such lease or licence had been granted" (w.e.f. 18.12.1999).][at all times during its currency and carry out all such ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ] [reconnaissance, prospecting or mining operations] [ Substituted by Act 38 of 1999, Section 16, for " prospecting or mining operations" (w.e.f. 18.12.1999).][as may be prescribed:Provided that no person shall enter into any building or upon an enclosed Court or garden attached to a dwelling-house (except with the consent of the occupier thereof) without previously giving such occupier at least seven days' notice in writing of his intention to do so.(2)The holder of a ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ] [mineral concession, prospecting license or mining lease] [ Substituted by Act 38 of 1999, Section 21, for " prospecting license or mining lease" (w.e.f. 18.12.1999).][referred to in sub-section (1) shall be liable to pay compensation in such manner as may be prescribed to the occupier of the surface of the land granted under ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ] [such permit, license or lease] [ Substituted by Act 38 of 1999, Section 21, for " such lease or licence had been granted" (w.e.f. 18.12.1999).][for any loss or damage which is likely to arise or has arisen from or in consequence of the ] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ][reconnaissance, mining or prospecting operations] [ Substituted by Act 38 of 1999, Section 16, for " prospecting or mining operations" (w.e.f. 18.12.1999).].(3)[ The amount of compensation payable under sub-section (2) shall be determined by the State Government in the manner prescribed.] [Inserted by Act 37 of 1986, Section 17 (w.e.f. 10.2.1987). ]
