Section 25(15) in Orissa Minor Minerals Concession Rules, 2004
(15)The lessee shall abide by the provisions of all laws for the time being in force, relating to the working of mines and matters affecting the safety, health and convenience of the persons employed for mining and of the public. He shall also obey all existing right of way, water and other easements, and shall not use power cutter and other machinery in laterite quarries.
