Section 71(2) in Orissa Minor Minerals Concession Rules, 2004
(2)In case of any doubt whether any particular mineral is a minor mineral or otherwise, the matter shall be referred to the Director for decision and in case of any doubt whether a minor mineral can be used as dimension stone/decorative stones or for industrial and prescribed purpose or for export, the competent authorities of Revenue and Forest Department would obtain the specific views of the concerned Mining Officer/Deputy Director of the District/Circle.
