Section 72 in Orissa Minor Minerals Concession Rules, 2004
72. Power of entry and inspection.
(1)The controlling authority, competent authority or any officer authorized by them shall have power to-(a)enter and inspect any area granted under a prospecting license or mining/quarry lease or quarry permit,(b)survey and take measurement in any such workings,(c)examine registers showing the quantities of minor minerals extracted and removed and other documents, records connected with grant of license or lease and/or permit and order production of any or all such records and take extracts from such documents records and registers; and(d)weigh and take measurements of the stocks of minor minerals lying in any quarry, in the process of removal and in transit.(2)The Director or any officer authorized by him shall have power to inspect any area/quary licensed/leased out or permitted to be worked under these rules so as to-(a)ensure systematic, scientific and safe prospecting/mining,(b)prevent extraction and removal of major minerals in the guise of' minor mineral,(c)ensure observance of rules and devices for storage and use of explosives, if any,(d)examine registers, documents, records and order production of any or all such records and take "extracts from such registers, documents, records connected with grant of license or lease or permit or auction.(3)In case any deficiency is observed as a result of inspection conducted as per Sub-rule (2) above, the licensee/lessee or permit holder or auction holder, as the case may be, on intimation, shall not operate the quarry unless the deficiencies are made good and the inspecting officer shall bring the matter to the notice of the competent authority, controlling authority and the Director, as the case may be.
