Section 22(1) in The Offshore Areas Mineral (Development And Regulation) Act, 2002
(1)For the purpose of ascertaining the position of the working, actual or prospective, of any mine or abandoned mine, or for any other purpose connected with this Act or the rules made thereunder, any officer authorised, by the Central Government in this behalf, by general or special order, may—(a)enter and inspect, at all reasonable times, any mine;(b)weigh, draw samples or take measurements of the stocks of minerals recovered from any mine;(c)survey and take samples and measurements in any such mine;(d)examine any document, book, register or record in the possession or power of any person having the control of, or connected with, any mine and place marks of identification thereon and take extracts from, or make copies of, such document, book, register or record;(e)order the production of any such document, book, register and record, by the person referred to in clause (d); and(f)examine any person having the control of, or connected with, any mine.
