Section 56(10)(iii) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(iii)an up-to-date complete plan and sections of the mine; and shall allow any officer authorised by the Central or the State Government in that behalf to examine at any time any accounts and records maintained by him, and shall furnish to the Central or the State Government with such information and returns, as it may require.