Section 18(9) in The Karnataka Minor Mineral Concession Rules, 1994
(9)The lessee shall keep correct accounts showing the quantity and other particulars of all minor minerals produced or obtained, in stock and dispatched from the leased area and the number of persons employed therein and also compile survey plans of the quarry workings and shall furnish to the Competent Authority or any officer of the Department of Mines and Geology authorised by the State Government or Director such information/reports and returns as the State Government or the Director may require from time to time.
