Section 72 in Chhattisgarh Minor Mineral Rules, 2015
72. Provision for maintaining records of consumption of minor minerals in construction activities.
(1)Every person, company, firm, society/association engaged in construction of residential building or buildings for sale and commercial building or buildings for sale/rental purpose shall maintain a true account of all the Minor Minerals procured and used in construction under Form-XXIII and shall submit to the officer-in-charge of the mining section of the concerned district, a quarterly report of Minor Minerals procured and consumed under Form-XXIV so as to reach them within thirty days after the expiry of every quarter.(2)Every person, company, firm, society/association engaged in construction of residential building or buildings for sale and commercial building or buildings for sale/rental purposes shall allow District Collector/ District Mining Officer or any other officer authorised by the Collector of the concerned District, to enter upon any premises/area of construction or storage of construction material for the purpose of inspection of the minerals, stored or used in the construction.
