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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in Orissa Minor Minerals Concession Rules, 2004

(2)The licensee may win and carry for purposes other than commercial purposes ten cubic meter of decorative stones on payment of advance royalty with permission from the Deputy Director/Mining Officer for testing its suitability for processing and marketing:Provided that if any excess of the quantity specified above is won and carried away, the Deputy Director/Mining Officer concerned may recover the cost of such excess quantity.