Section 56(10) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(10)The lessee/contractor shall at all times keep and maintain correct and true accounts of:(i)the quantity and other particulars of all minerals obtained from the mines;(ii)the number of persons employed in his mining operations;(iii)an up-to-date complete plan and sections of the mine; and shall allow any officer authorised by the Central or the State Government in that behalf to examine at any time any accounts and records maintained by him, and shall furnish to the Central or the State Government with such information and returns, as it may require.
