Section 57 in Orissa Minor Minerals Concession Rules, 2004
57. Status of mining/quarry lease
- If an application for renewal of mining lease/quarry lease made within the time prescribed in the Sub-rule (7) of Rule 8 of these rules is not disposed of by the competent authority before the date of expiry of the lease, the period of that lease shall be deemed to have beer) extended by a further period till the competent authority passes order thereon, if the lessee has set up an industry for processing the decorative stone or an industry base on minor mineral extracted from the lease hold area in the State.
