Section 36 in The Marble Development And Conservation Rules, 2002
36. Supply of materials, appliances and facilities.
(1)The mining engineer shall ensure that there is sufficient provision of proper materials, appliances and facilities at all times at marble quarry or mine for the purpose of carrying out the provisions of these rules and orders issued thereunder and where he is not the owner or agent of the marble quarry or mine, he shall make requisition in writing to the owner or agent for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose.(2)On receipt of a requisition under sub-rule (1), the owner or agent shall provide as soon as possible the materials and facilities requisitioned by the mining engineer.
