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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(1)(xiii) in The Bombay Minor Mineral Extraction Rules, 1955

(xiii)The lessee shall allow any officer authorised by Government or the competent officer or the Director of Industries to enter upon any building, excavations or land comprised in his lease for the purpose of inspecting the same or for inspecting any of his accounts, plans and records which he shall make available to such officer. Such officer may issue such reasonable directions as he may deem fit to prevent wasteful extraction of minerals and it shall be the duty of the lessee, his agent or manager to carry out such directions within such period as the officer may specify. If the lessee, his agent or manager fails to carry out the directions within the specified period, the competent officer may determine the lease or may impose a penalty not exceeding twice the amount of the annual dead rent.