Section 5(1) in Orissa Minor Minerals Concession Rules, 2004
(1)No person by himself or with any person having joint interest shall hold :(a)one or more prospecting license convening a total area of more than five hundred hectares for decorative stones:Provided that the area granted under a single prospecting license shall not exceed one hundred hectares;(b)one or more mining leases for decorative stones covering a total area of more than one hundred and fifty hectares;Provided that the area granted under a single mining lease shall not exceed fifty hectares;(c)one or more quarry lease covering a total area of more than one hundred hectares in respect of minor minerals:Provided that the area granted under a single quarry lease shall not exceed twenty hectares.
