Section 17(1) in The Gujarat Mineral Rights Tax Act, 1985
(1)For the purpose of verifying whether the provisions of this Act or any rules made thereunder are being complied with, any officer authorised by the State Government in this behalf may,-(a)at all reasonable times enter and inspect any mine or any areas of mining lease granted to a holder;(b)survey and take measurements in any such area or mine;(c)weigh or take measurements of stocks of any specified mineral lying at any such area or mine;(d)examine any documents, book, register or record in the possession or power of any person having the control of or connected with any area of mining lease or any mine and place marks of identification thereon and take extracts from or make copies of such documents, book, register or record;(e)order the production of any such document, book, register or record referred to in clause (d); and(f)examine any person having the control of or connected with any area of mining lease or any mine.
