Section 27(1) in Orissa Minor Minerals Concession Rules, 2004
(1)No application shall be granted unless the applicant submits the Income-tax and Sales tax clearance certificates in original or non-assessment certificates in original and there is no objection of the concerned Gram Panchayat for grant of quarry lease or its renewal;Provided that the Tahasildar shall seek report from the concerned Deputy Director/Mining Officer on geological point of view with regard to the suitability of the rock for decorative purpose in case of applications for stone quarry and in case of Scheduled Areas from the concerned Gram Panchayat in the interest of tribal development:Provided that in case the views of the Deputy Director/Mining Officer concerned and the Gram Panchayat is not received within a period of two months of receipt of intimation, it would be deemed that the Deputy Director/Mining Officer/Gram Panchayat has no objection for grant of quarry lease its renewal.
