Section 71(1) in Orissa Minor Minerals Concession Rules, 2004
(1)If any minor mineral is found in an area leased out for major mineral, the minor mineral can be removed with permission of the Government in the Steel and Mines Department in the case of decorative stone and with the permission of the concerned Deputy Director or the Mining Officer in the case of other minor minerals, on payment of advance royalty and other dues prescribed for the said minor mineral.
