Section 7 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
7. [ Renewal of licence. [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.]
- The licence can be renewed further for not more than one year for each term on application in the prescribed form and on payment of renewal licence fee of Rs. 1.00 lakh (Rupees one lakh) for precious and semi-precious stones and Rs. 5000/-(Rupees five thousand) only for other minerals to be deposited in a Government treasury under the Head of account mentioned in Sub-rule (2) of Rule 3.]
