Section 16 in The Rajasthan Mining Settlement Act, 1956
16. Facilities to be afforded to Medical officers of Health and Sanitary Inspectors.
- Every owner, agent and manager of a mine in which employed persons are residing in any Mining Settlement, and every person holding or occupying land within such Settlement and every owner or occupier of any holding containing a dwelling house, latrine, urinal or cesspool within such Settlement shall furnish the Medical Officer of Health or Sanitary Inspector on requisition with all reasonable facilities for entering upon any premises or land and making any inspection, examination or inquiry under this Act in relation to the sanitary condition of such Settlement.
