Section 25(21) in Orissa Minor Minerals Concession Rules, 2004
(21)The lessee shall remove all decorative stone mined before the end of the lease period or its determination, if it is determined earlier, and all other materials and structures within such reasonable period not exceeding two months or as the competent authority may allow. All minor minerals, machineries, buildings and other structures, left in the leased area after the date-line fixed or time allowed by the competent authority shall be deemed to be the property of the government. Such property may be disposed of by public auction and the sale-proceeds credited to Government account.
