Section 72(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)Every person, company, firm, society/association engaged in construction of residential building or buildings for sale and commercial building or buildings for sale/rental purposes shall allow District Collector/ District Mining Officer or any other officer authorised by the Collector of the concerned District, to enter upon any premises/area of construction or storage of construction material for the purpose of inspection of the minerals, stored or used in the construction.
