(13)The lessee shall keep correct accounts showing the quantity and other particulars of all minerals obtained from the mine, date wise quantities of despatches/consumptions from the lease hold, the price obtained for such minerals, the name of the purchaser, the receipts for money received, the number of persons employed therein and shall, allow all officers of the Directorate of Geology and Mining and any officer authorised by the Zila/Janpad/[Gram Sabha] [Substituted by Notification No. F-19-162-2000-XII-2, dated 20-3-2001.] in this behalf to examine at any time any accounts and record maintained by him and shall furnish to the Collector and respective Zila/Janpad/[Gram Sabha] [Substituted by Notification No. F-19-162-2000-XII-2, dated 20-3-2001.] such information and returns as he or it may require.
