Section 33(4) in Bihar Minor Mineral Concession Rules, 1972
(4)Every lessee or permit holder shall give all reasonable facilities to the Competent Officer [or Director of Mines or Additional Director of Mines or Deputy Director of Mines] [Substituted by S.O. 305 dated 26.2.1985.] or any other Officer authorised by the Collector in this behalf to inspect, verify and check the accounts of the minerals.
