Section 73(5) in Orissa Minor Minerals Concession Rules, 2004
(5)The concerned Deputy Directors and the Mining Officers in the case of decorative stone and respective competent authorities in the case of other minor minerals shall send an annual return in FORM-X. showing mineral-wise production and despatch of minor minerals and the revenue earned therefrom to the controlling authority and the Director to enable him to assess the total income derived by the State and to furnish such information to the Indian Bureau of Mines.
