Section 8 in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
8. Maintenance of Registers, Boundary Pillars and Boards.
(1)Every mine owner shall keep a copy of agreement of lease or license along with map etc. at site duly attested by Mining Engineer/Assistant Mining Engineer having jurisdiction over the area.(2)Every mine owner or dealer shall maintain sign boards at clearly visible location, with particulars of their dealing in minerals and of size and shape and details therein, as specified by the Mining Engineer/Assistant Mining Engineer concern and every time keep in good condition.(3)Every mine owner shall maintain boundary pillars of the sanctioned area, of size and shape as specified by the Mining Engineer/Assistant Engineer concern and every time keep in good condition with marking number of lease/license and name of the pillar.(4)In addition to provisions in various rules, every mine owner shall maintain the record of production and dispatch of mineral and non-saleable mineral in separate registers in Form No. 6 and Form No. 7 respectively and shall maintain log book of all machines, record of consumption of explosives, electricity, fuel etc. and registers regarding labour attendance and payment of wages, regularly.(5)Every dealer shall maintain proper record of all reawnnas/transit passes/royalty receipts and bills etc. through which mineral is received, dispatched, processed or consumed in manufacturing. He shall also maintain log book of all machines, record of consumption of explosives, electricity, fuel etc and registers regarding attendance of personnal [skill or semi-skill or un-skill] employed and payment of wages, regularly. The dealer shall maintain all such particulars in the register in Form No. 8.
