(1)Any of the following Officers namely:(a)The Mines Commissioner, the Director Mines; or(b)The Collector; or(c)Any Block/Anchal Level Officer and above of the District authorized by the Collector; or(d)Any Mining Officer; or(e)Any Police Officer not below the rank of Assistant Sub Inspector;may, without warrant, but subject to such restrictions as may be prescribed by the State Government, enter, inspect ,search any place at any time, day or night, and seize any document, sample, equipment, conveyance, animal, commodity, minor mineral, material, raw material or any other item of concern.(2)The Officers mentioned in sub section (1) above shall be fully empowered to use such reasonable force for the purposes of entering, inspecting, searching and making such seizures as necessary.
