Section 18(20) in Gujarat Minor Mineral Concession Rules, 2017
(20)To keep records of trenches, pits etc. - The lessee shall keep accurate records of all trenches, pits and drillings made by the lessee in the course of mining operations carried on by the lessee under the quarry lease and shall allow the Government to inspect the same. Such records shall contain the following particulars, namely:(a)the subsoil and strata through which such trenches, pits or drillings pass;(b)any mineral encountered; and(c)such other particulars as the Government may from time to time require.
