Section 46(8) in The Karnataka Minor Mineral Concession Rules, 1994
(8)The empowered officer may require any person:-(a)Who transports or holds in custody of any mineral for delivery to or on behalf of any dealer, lessee or licensee to give any information likely to be in his possession in respect of such mineral or to permit inspection thereof, as the case may be;(b)Who maintains or has in his possession any accounts or documents relating to the trade or quarrying operations, to produce such accounts or documents for inspection.
