Section 10(8) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(8)On receipt of verification report from the Senior Inspector of Mines, the Mining Officer/Deputy Director of Mines, as the case may be, shall issue a permit in Form L within seven days. Copies of the permit shall be endorsed to the Deputy Director of Mines and/or the Mining Officer through whose jurisdiction the mineral permitted will be transported. The permit shall be issued for a period not exceeding one month from the date of its issue.
