Section 12(3) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
(3)Every holder of mining lease and/or licence shall provide necessary assistance to the authorised officer to inspect, verify and check the stocks and accounts of minerals and any other documents pertaining thereto and draw sample. He shall be responsible for providing necessary assistance and co-operation to the concerned authority for checking and inspection of the carrier during transit.
