Section 36 in Gujarat Minor Mineral Concession Rules, 2010
36. Lessee to Allow Inspection by Competent Authority.
- The lessee shall allow the Competent Authority or any officer authorized by him to enter upon any places or land comprised in his lease for the purpose of inspecting the same or inspecting any of the accounts, which he shall make available to such officer. Such officer may issue such reasonable directions as he may deem fit, to prevent waste full extraction on ensure safety and conservation of minor minerals and it shall be the duty of the lessee, his agent or manager to carry out such directions within such period as the officer may specify. If the lessee, his agent or the manager fails to carry out such directions within the specified period, the Competent Authority may cancel the lease or impose a penalty not exceeding the twice the amount of annual dead rent.
