Section 5(3) in Orissa Minor Minerals Concession Rules, 2004
(3)For the purpose of determining the total area referred to in Sub-rule (1), the area held under a prospecting license or mining lease by a* person as a member of a co-operative society, company or other corporation or a Hindu undivided family or a partner of a firm, shall be deducted from the area referred to in Sub-rule (1) so that the sum total of the area held by such person under a prospecting license or mining lease, whether as such member or partner of individually, may not, in any case, exceed the total area specified in Sub-rule (1).
