Section 18(17) in Gujarat Minor Mineral Concession Rules, 2017
(17)To keep record and accounts regarding production and employees etc. - The lessee shall keep accurate and faithful accounts showing the particulars of:(a)production and dispatch register, date-wise,(b)prices obtained for the minerals,(c)names of purchasers,(d)receipts for money received,(e)quantity of waste material excavated from the mine,(f)the number of persons employed and their nationality,(g)labour attendance register,(h)the wages paid,(i)complete plans of the quarry,(j)the unutilized or non-saleable subgrade ores or minerals for future beneficiation,(k)contributions made to the District Mineral Foundation,(l)payments made to the Government in terms of royalty, dead rent, auction premium, surface rent,(m)explosives consumption register,(n)details of expenditure incurred towards the mine closure activities,(o)bore hole logs along with the chemical analysis reports,(p)mineral analysis reports,(q)details of mining machinery, and(r)copies of all notices and returns, plans, sections and schemes submitted to the Government under these rules.The lessee shall allow the officer authorised by the Government, at all reasonable times, free access to enter into and to examine, take extracts or make true copies of, any accounts, plans and records maintained by him and shall furnish to the Government such information and returns as it may require.
