Section 11(4) in Orissa Minor Minerals Concession Rules, 2004
(4)Where applications for the grant of prospecting license and applications for the grant of mining lease in respect of the same area are received on the same date or on different dates within a period of thirty days, the applications for grant of mining lease shall, if the area was previously held under a mining lease or there is evidence to show that the area has been prospected earlier or the existence of mineable decorative stones has been established otherwise; be disposed of before the applications for grant of prospecting license are considered.
