Section 66 in Orissa Minor Minerals Concession Rules, 2004
66. Disposal of minor mineral.
- Any minor mineral raised illegally and seized, or deemed to be property of Government after expiry or termination of license/lease/permit or expiry of term of auction or raised in course of executing public work, shall be disposed off through public auction by the authority competent for grant of permit as prescribed in Schedule IV and in accordance with the rules and procedures prescribed by the State Government in this regard :Provided that in case of decorative stones, such stones shall be sold or disposed of by the Deputy Director/Mining Officer as the case may be having jurisdiction.
