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State of Odisha - Section

Section 59 in Orissa Minor Minerals Concession Rules, 2004

59. Survey of the area licensed/leased.

- Arrangement shall be made by the Competent authority at the expense of the granite, for survey and demarcation of the area granted under prospecting license/mining lease/ quarry lease on receipt of fees for the purpose at the rate of rupees fifty per hectare or part thereof.