Section 46(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Any officer empowered by the State Government by notification in this behalf (hereinafter in this rule referred to as empowered officer) may, for the purpose of these rules require any quarry operator, lessee, licensee, dealer in minor minerals, owner or manager of granite cutting and polishing units, transport of minor mineral, clearing and forwarding agents for granite and other specified minor minerals, to produce before him the accounts, registers and other documents and to furnish any other information relating to quarrying operation or business or trade in minor minerals.
