Section 10(1) in Orissa Minor Minerals Concession Rules, 2004
(1)No application shall be granted unless the applicant submits the income-tax clearance certificate and sales-tax clearance certificates or non-assessment certificates in original and no objection of the concerned Tahasildar on revenue point of view and the concerned Gram Panchayat for grant of prospecting license :Provided that the Mining Officer/Deputy Director of the respective jurisdiction shall seek a report from concerned Tahasildar on revenue point of view, Divisional Forest Officer on forest point of view and in case of Scheduled Area, from the concerned Gram Panchayat in the interest of tribal development of the area before forwarding the application to the Director for his consideration:Provided further that in case the views of the Tahasildar and the concerned Gram Panchayat is not received within a period of two months of receipt of intimation, it would be deemed that the Tahasildar/Gram Panchayat has no objection for grant of prospecting license.
