Section 20(2) in Telangana Mining Settlements Act, 1956
(2)Every officer appointed under section 19 may, within the Mining Settlement or part thereof for which he has been appointed-(a)make such inquiries as he may think fit in order to ascertain whether the provisions of this Act and of the rules and orders made thereunder are observed;(b)enter, with such assistants (if any), as he may think fit, and inspect such Settlement or part thereof at all reasonable times by day or by night;(c)make inquiries respecting the sanitary and housing condition of such Settlement or part thereof;(d)do all things necessary for the due discharge of the duties imposed upon him by or under this Act.
