Section 10(5) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(5)The lessee, after proper dressing, stacking, grading and analysis of the mineral Shall apply to the concerned Mining Officer or Deputy Director of Mines as the case may be, notifying his intention to remove such mineral, in Form J. The application is to be accompanied with a fee as specified in Sub-rule (2) and submitted in duplicate through the concerned Senior Inspector of Mines enclosing copies of chemical analysis report of the mineral analysed in a Government Laboratory/laboratory of Public Sector Undertaking approved by the Government, in duplicate in Form K.
