(1)The Mining Officer shall, within the time and in the manner prescribed, scrutinize every return and payment for the purpose of ascertaining that -(a)all calculations contained therein are arithmetically accurate;(b)the amount of royalty, Seigniorage Fee, extraction of minerals, royalty payable and interest payable, if any, have been computed correctly or properly.(c)Evidence as prescribed has been furnished with regard to payment of royalty and interest payable, if any;
