Section 59(1) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(1)For the purpose of ascertaining the position of the working, actual or prospective of any mine or abandoned mine or for any other purpose connected with these rules, any of the following Officers namely:(a)The Mines Commissioner, the Director Mines; or(b)The Collector or any other officer authorised by the Collector(c)Additional Director, Deputy Director, Assistant Director, Mineral Development Officer and Mining Inspectors; may,(i)enter and inspect any mine;(ii)survey and take measurements in any such mine;(iii)weigh, measure or take measurements of the stocks of mineral lying at any mine;(iv)examine any document, book, register or record in the possession or power of any person having the control of, or connected with, any mine and place, marks of identification thereon and take extracts from or make copies of such document, book, register or record;(v)order the production of any such document, book register as is referred in clause (iv);(vi)examine any person having the control of or connected with any mine;(vii)seize any document, sample, equipment, conveyance, animal, commodity, minor mineral, material, raw material or any other item of concern.
