Section 25(17) in Orissa Minor Minerals Concession Rules, 2004
(17)The lessee shall afford reasonable facilities for inspection of the mines in the leased land, accounts and records pertaining to working of lease, to the competent authority and Director or any other officer authorized by any of them. Such officer may issue directions to prevent wasteful extraction of minerals and to ensure observance of the provisions of rules and specify the time limit within which the directions shall be complied with. If the lessee does not allow the inspecting officer reasonable facilities for inspection or fails to comply with the directions within the specified time-limit not exceeding sixty days, the Competent authority may forfeit the whole or part of the security deposit paid by the lessee or impose penalty not exceeding rupees ten thousand only and may cancel the lease and forfeit the security deposit.
