Section 8(4) in Rajasthan Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(4)In addition to provisions in various rules, every mine owner shall maintain the record of production and dispatch of mineral and non-saleable mineral in separate registers in Form No. 6 and Form No. 7 respectively and shall maintain log book of all machines, record of consumption of explosives, electricity, fuel etc. and registers regarding labour attendance and payment of wages, regularly.
