Section 11 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Act, 1976
11. Power to call for information.—
The Central Government may require an occupier of a metallurgical factory or the owner, agent or manager of an iron ore mine or of a manganese ore mine or of a chrome ore mine to furnish, for the purposes of this Act, such statistical and other information in such form and within such period as may be prescribed.
