Section 29(13) in Orissa Minor Minerals Concession Rules, 2004
(13)The lessee shall abide by the provisions of all laws for the time being in force, relating to the working of quarries and matters affecting the safety, health and convenience of the persons employed for quarrying and of the public. He shall also obey all existing law of way, water and other easements; and shall not use power cutters and other machinery in case of laterite quarries.
