(23)(i)The lessee shall allow officers authorised by the State or the Central Government and any officer authorised by the Zila/Janpad/[Gram Sabha] [Substituted by Notification No. 19-162-2000-XII-2, dated 20-3-2001.] 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.
