Section 58 in Orissa Minor Minerals Concession Rules, 2004
58. Status of grant on death of applicant for prospecting license, mining lease or quarry lease.
- (i) Where an applicant for grant or renewal of prospecting license/mining lease or quarry lease dies before the order granting him a license/lease or its renewal is passed, the application for grant or renewal of a license/lease shall be deemed to have been made by his legal heir/representative.(ii)Where an applicant in respect of whom an order granting or renewing a prospecting license, mining lease or a quarry lease is passed, dies before the deed is executed, the order shall be deemed to have been passed in the name of legal heir/representative of the deceased.
