Section 30(23) in Chhattisgarh Minor Mineral Rules, 1996
(23)(i)The lessee shall allow officers authorised by the State or the Central Government and any officer authorised by the Ziki/Janpad/Gram Panchayat to enter upon any building excavation or land comprised in the lease for the purpose of inspecting the same.(ii)Every owner, agent or manager of a quarry shall provide all necessary facilities to the persons deputed by the State Government for the purpose of undertaking research or training in matters relating to mining operations.
