Section 13(ii) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
(ii)The permit holder shall keep accurate and faithful accounts of storage in Form 8 and at processing unit in Form 9 (a) (1), (2), (3), Form 9 (b) (1), (2) or Form 9 (c) as the case may be showing the details of quantity and other particulars of the mineral/ore and/or its products received and despatched from the temporary storage/processing unit and the same shall be presented to the competent officer on demand during inspection.
