Section 14(17) in Orissa Minor Minerals Concession Rules, 2004
(17)The licensee shall afford reasonable facilities for inspection of the area licensed, accounts and records pertaining to prospecting, to the Controlling authority, Competent authority and Director or any other officer authorised by any of them. Such officer may issue directions to the licensee for systematic and scientific prospecting and to ensure observance of the provisions of rules and directions within a specified time limit not exceeding sixty days.
