Section 72(3) in Orissa Minor Minerals Concession Rules, 2004
(3)In case any deficiency is observed as a result of inspection conducted as per Sub-rule (2) above, the licensee/lessee or permit holder or auction holder, as the case may be, on intimation, shall not operate the quarry unless the deficiencies are made good and the inspecting officer shall bring the matter to the notice of the competent authority, controlling authority and the Director, as the case may be.
