Section 11(3) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(3)Every holder of Mining lease and/or licence shall provide necessary assistance to the authorized officer to inspect, verify and check the stocks and accounts of minerals and any other documents pertaining thereto and draw samples. He shall be responsible for providing necessary assistance and co-operation to the concerned authority for checking and inspection of the carrier during transit.
