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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(ii) in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017

(ii)The dealer/lessee shall allow any competent authority/competent officer or any such officer authorized by competent authority to inspect the place where mining, storage and processing unit exists to verify the stocks of ore and minerals and take sample or the abstract from the records maintained by him.