Section 18(12) in The Rajasthan Minor Mineral Concession Rules, 1986
(12)The lessee shall allow any [officer of the department or any other officer authorised by the Central or State Government in this behalf] [Substituted by Rajasthan Gazette Extra Ordinary dated 09/10/2012] to enter upon the premises comprised in the lease for the purpose of inspecting the same and abide by instruction issued by him from time to time regarding the conservation and development of minerals and the related matters;
