Section 20 in The Rajasthan Loans To Small Mining Lessees Rules, 1982
20. Inspection.
- The borrower shall during the pendency of loan permit all officers of the department of Mines and Geology not below the rank of Mines Foreman at all reasonable times to inspect the premise, account books, machinery, plants, buildings, appliances, furniture, stocks and stores and all other belongings and things connected with business in respect of which the loan has been granted and to provide all reasonable facilities for such inspection. The Mines Foreman or any other officer authorised by the concerned Asstt. Mining Engineer/Mining Engineer shall makes inspection at least once in a year and shall certify that the entire material and property for which loan has been granted is intact and installed, kept and maintained in good condition.
