Section 37 in The U.P. Minor Minerals (Concession) Rules, 1963
37. Maintenance of record of trenches, pits, etc.
- The lessee shall keep accurate records of all trenches, pits and drilling 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 or the State Government to inspect the same. Such records shall contains the following particulars, namely:(a)the sub-soil and strata through which such trenches, pits or drilling pass:(b)any mineral encountered(c)such other particulars as the Central or the State Government may, from time to time, require.
