Section 4(8) in Orissa Minor Minerals Concession Rules, 2004
(8)No prospecting license or mining/quarry lease or quarry permit or its renewal or auction of source shall be granted to a person who is a defaulter in payment of Government dues under the Act and the rules made thereunder unless recovery of such dues has been stayed by any Court or an Authority before whom an appeal is pending under Sub-rule (1) of Rule 64 of these rules.
