Section 53 in The Mineral Conservation And Development Rules, 1988
53. Copies of notices and returns to be maintained.
- The owner, agent, mining engineer or manager of every mine or a holder of a prospecting license shall maintain the labour attendance register, production and despatch register, explosives consumption register, mineral analysis reports and details of mining machinery and copies of all notices and returns, plans, sections and schemes submitted to the Controller General under these rules, at an office established in the area where mining or prospecting operations are carried on, and these shall be made available at all reasonable times to the officers of the Indian Bureau of Mines for inspection.
