Section 26(3) in Orissa Minor Minerals Concession Rules, 2004
(3)(a)Where an application for grant or renewal of quarry lease is-(i)delivered personally, its receipt shall be acknowledged forthwith; or(ii)received by registered post, it shall be acknowledged on the same day;(b)In any other case, the receipt of such application shall be acknowledged within three days of receipt and the receipt of every such application along with plan, boundary description and land schedule, which would facilitate easy identification of the area applied for shall be acknowledged in FORM-C.
