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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(g) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

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