Section 4(3) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(3)Every application made under Sub-rule (1) shall be accompanied by;(i)the original challan for the non-refundable fee as prescribed under Sub-rule (2) deposited under proper Head of Account;(ii)an attested copy of Nationality Certificate or the Photo Identity Card issued by the Election Commission of India or valid Indian Passport or permanent resident certificate issued by revenue authority in support of his nationality;(iii)an attested copy of the annual income tax return for the preceding assessment year or an affidavit that up-to-date income tax return as prescribed under the Income Tax Act, 1961 has been filed and that the tax due including the tax on account of self assessment has been paid;(iv)an attested copy of the Value Added Tax (VAT) clearance certificate;(v)an affidavit to the effect that the applicant has not been convicted in any Court of Law in any case relating to theft or smuggling or illegal mining or illegal transporting or illegal storage of minerals;(vi)an attested copy of the certificate or order issued by the appropriate authority on establishment of factory or beneficiation plant or lapidary unit, if any;(vii)an attested copy of the valid clearance certificate of mining dues payable under the Act or rules made thereunder issued by the Director of Mines, Orissa.
