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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(f) in The Offshore Areas Mineral Concession Rules, 2006

(f)the lessee shall keep accurate records of all excavations, pits ands made by him in the course of production operations carried on by him under the lease, and shall allow any officer authorised by the Central Government or administering authority to inspect the same. Such records shall contain the following particulars, namely:
(i)the subsoil and strata below the seabed through which such excavations, pits or drillings pass;
(ii)any mineral encountered;
(iii)such other particulars as the Central Government or administering authority may from time to time, require;