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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(m) in Atomic Minerals Concession Rules, 2016

(m)the lessee shall keep accurate records of all trenches, pits and drillings made by him in the course of mining operations carried on by him under the lease, and shall allow any officer authorised by the Central Government or the State Government to inspect the same and such records shall contain the following particulars, namely. -
(i)the subsoil and strata through which such trenches, pits or drillings pass;
(ii)any mineral encountered;
(iii)such other particulars as the Central Government or the State Government may from time to time require;