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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(e) in The Offshore Areas Mineral Concession Rules, 2006

(e)the lessee shall keep accurate and true accounts showing the quantity and other particulars of all minerals obtained and despatched from the mine, the number and nationality of persons employed therein, and complete plans of the mine, and shall allow any officer authorised by the Central Government or administering authority in this behalf to examine at any time any accounts, plans and records maintained by him and shall, furnish the administering authority with such information and returns as it or any officer authorised by it in this behalf may require;