Section 33 in Gujarat Minor Mineral Concession Rules, 2010
33. Maintenance of Accounts of Minor Minerals and other Particulars.
- The lessee shall keep correct accounts showing the quantity and other particulars of all minor minerals obtained and dispatched from the quarry, date-wise, prices obtained for the minerals, names of purchasers, receipts for money received and the number of persons employed therein, :he wages paid and complete plans of the quarry, and shall allow the Competent Authority or any officer authorized by the Commissioner, such information and returns for the last five years or the period as may be fixed by the Income tax Department.
