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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(8) in Orissa Minor Minerals Concession Rules, 2004

(8)The permit holder shall not undertake any operation in forest area without obtaining the permission from the competent authority of the Forest Department, Orissa. He shall be liable for payment of fees and royalty as admissible under the rules or as may be prescribed by the said authority before taking up any operation in the forest area;