Section 40 in The Granite Conservation And Development Rules, 1999
40. Supply of materials, appliances and facilities.
(1)The mining engineer shall ensure that there is sufficient provision of proper materials, appliances and facilities at all times at granite quarry for the purpose of carrying out the provisions of these rules and orders issued thereunder and where he is not the owner or agent of the granite quarry, 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 of the purpose.(2)On receipt of a requisition under sub-rule (1), the owner or agent shall provide as soon as possible the materials and facilities requisitioned by the mining engineer.
