Section 10(3) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(3)On receipt of the application, the Competent Authority may cause an enquiry and grant a permit within a period of seven days in Form.l. The period of permit shall not exceed one month. Copies of the permit shall be endorsed to the Deputy Director of Mines/Mining Officer under whose jurisdiction the mineral will be transported. Grant of the permit shall be subject to the following conditions, namely:(i)The applicant shall disclose and satisfy the Competent Authority regarding the legality of the source from which the mineral(s) are procured;(ii)The permit holder shall maintain a correct and intelligible account of the mineral transported by him every day in Form E;(iii)He shall furnish copies of the above account for every calendar month within seven days of the succeeding month to the Competent Authority; and(iv)In case of breach of any of the terms and conditions of the permit, the Competent Authority shall issue a notice to the permit holder(s) to show-cause for such violation within seven days of receipt of the notice. If there is no response from the permit holder within the stipulated time or the show-cause given by him is not found satisfactory, the Competent Authority may cancel or suspend the permit by an order in writing to be communicated to the permit holder.
