Section 37O(5) in The Rajasthan Minor Mineral Concession Rules, 1986
(5)He/She shall ensure that there is sufficient provision of proper materials, appliances and facilities at all times at mining lease/quarry licence/short term permit for the purpose of carrying out the provisions of these rules and orders issued there under and where he is not the owner or agent of the mining lease/quarry licence/short term permit, he shall make requisition in writing to the owner or agent for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose.
