Section 14 in Mineral Area Development Authority Market Fee Rules, 2010
14.
Each licencee shall maintain a record of proper account of sale, transaction, production or trade of the commodities and the Managing Director or any officer of the authority authorized by him or Revenue Officer may inspect the records any time either in the office of licencee or in the office of the authority as directed. The officer of the authority shall be competent to exercise the power of survey as specified in the Act.
