Section 72(1) in Orissa Minor Minerals Concession Rules, 2004
(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.
