Section 12 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
12. Conditions of permit.
- The permit granted under Rule 10 shall be subject to the following conditions, namely :(a)The applicant will disclose and satisfy the competent authority regarding the legality of the source from which the ore and mineral are procured.(b)Each consignment of the ore/mineral shall be accompanied with a transit permit in Form 'G', obtainable from the [competent authority] [Substituted vide Notification. S.R.O. No. 520/15.7.1991 vide Orissa Gazette Extraordinary No. 891/31.7.1991.] on payment of usual cost.(c)The permit-holder shall maintain a correct and intelligible account of the ores and minerals transported by him every day in Form 'J'.(d)He shall furnish copies of the above account for every fortnight within three days from the closing of the fortnight to the competent authority.(e)(i)In case of the breach of any of the terms and conditions of the permit the competent authority shall issue a notice to the permit-holder to explain the reasons of such violation within seven days from the date of issue of the notice.(ii)If there is no response from the permit-holder within the stipulated time of the explanation given by him is not found satisfactory the competent authority may cancel or suspend the permit by an order in writing to be communicated to the permit-holder.Chapter-IV Appeal
