Section 72(2) in Orissa Minor Minerals Concession Rules, 2004
(2)The Director or any officer authorized by him shall have power to inspect any area/quary licensed/leased out or permitted to be worked under these rules so as to-(a)ensure systematic, scientific and safe prospecting/mining,(b)prevent extraction and removal of major minerals in the guise of' minor mineral,(c)ensure observance of rules and devices for storage and use of explosives, if any,(d)examine registers, documents, records and order production of any or all such records and take "extracts from such registers, documents, records connected with grant of license or lease or permit or auction.
