Section 56(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)He shall,-(a)be responsible for the preparation and maintenance of plans, sections, report and schemes in accordance with these rules;(b)be responsible for carrying out the study of the associated rocks and minerals, identifying them and stacking the various minerals produced separately;(c)take affective steps for compliance of all such orders and directions as may be given in writing under these rules by any authorized officer and shall forward a copy of such orders or directions to the holder of mine;(d)ensure that there is sufficient provision of proper materials, appliances and facilities at all times at mine for the purpose of carrying out the provisions of these rules and orders issued there under and where he is not the owner of the mine, he shall make requisition in writing to the owner for anything required for the aforesaid purpose. A copy of every such requisition shall be recorded in bound paged book kept for the purpose; and(e)on receipt of a requisition under clause(d), the owner shall provide as soon as possible the materials and facilities requisitioned by the qualified person.
