Section 68(2) in Orissa Minor Minerals Concession Rules, 2004
(2)Whenever any person trespasses into any land in contravention of the provisions of these rules such trespasser may be served with an order of eviction by the Tahasildar/Sub-Collector/Collector/Deputy Director/Mining Officer/Assistant Mining Officer/Divisional Forest Officer/Assistant Conservator of Fores/Range Officer within their respective jurisdiction and such Government Officer, if necessary, may obtain the help of the police to evict the trespassers from the land.
