Section 4(1) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(1)Any person who intends to procure, possess, store, sell, trade in, consume or otherwise deal with any mineral shall make an application for a trading licence for each mineral in Form A, In case he applies for grant of trading licence for storing and trading or storing and consuming any mineral whose source of procurement is not in the jurisdiction of the competent authority, he shall submit a copy of valid procurement licence. The application shall be submitted in duplicate to the Competent Authority under whose jurisdiction the applicant carries business or the source of mineral from which he intends to procure is located.
