Section 31 in Orissa Minor Minerals Concession Rules, 2004
31. Authority to grant permit.
(1)The competent authority or any officer authorised by him may grant permit in FORM-O for extraction and removal from any specified land, any minor mineral not exceeding one thousand tones under any one permit on payment of dues such as surface rent, royalty and compensatory afforestation fees as assessed by the competent authority, in advance, calculated at the rates specified in the Schedule I and II;Provided that the competent authority may grant permit in excess of one thousand tones for any minor mineral when used for public work.(2)If any application is rejected, the competent authority shall inform the applicant, stating the reasons of such rejection.
