Section 19(9) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(9)The lessee shall allow existing and future lease holders or contractors of any land which is comprised in or adjoins or is reached by the land, held by the lessee, reasonable facilities for access thereto. The lessee shall allow any officer authorised by the Government or the Central Government to enter upon any building or land comprised in the lease for the purpose of inspecting the mines and to abide by such instructions which may be issued by the Inspecting Officers from time to time for scientific working and conservation of minerals:Provided that if the lessee does not allow entry or inspection under sub-rule (9), the Government may cancel the lease and forfeit in whole or in part the security deposit, paid by the lessee under rule 15.
