Section 15 in Orissa Minor Minerals Concession Rules, 2004
15. Application for mining lease and its renewal.
(1)An application for a mining lease or its renewal shall be made to the State Government in FORM-F in triplicate through Deputy Director/Mining Officer having jurisdiction and shall be accompanied by(i)The Treasury Challan showing deposit of ten thousand rupees (non-refundable) towards application fee;(ii)Plan, boundary description and land schedule, which would facilitate easy identification of the area applied for;(iii)An affidavit stating the details of area(s) held by the applicant or with any other person(s) having joint interest by way of mining lease within the State;(iv)Attested copies of up-to-date Income-tax and Sales tax clearance certificates or non-assessment certificates, as the case may be;Note - In case of non-availability of an up-to-date Income Tax clearance certificate, an affidavit that up-to-date Income Tax returns as prescribed under the Income Tax Act, 1961 and that tax due including the tax on account of self assessment has been paid, may be furnished.(v)A valid clearance certificate of payment of mining dues payable under the Act or the Rules made there under issued by the Director;(vi)A solvency certificate and a list of immovable from the concerned Revenue Authority;(vii)A recent certificate from his banker stating the extent of his credit worthiness;(viii)Where the land applied for belongs to private persons, consent of all such persons for grant of lease;(ix)Attested copies of documents to establish that he has already set up or has definite plan for setting up an industry in the State for processing decorative stone;(x)Attested copies of documents to establish that he is the Rayat of the land applied for;(xi)A copy of the prospecting report if the area was prospected earlier; and(xii)Any other information which the applicant intends to furnish such as technical knowledge and experience in prospecting and quarrying of decorative stones of the applicant, machinery under his possession, nature and quality of technical staff employed or to be employed, investment proposed to be made in the mines and in the industry based on the decorative stones.(2)Every application received by the Deputy Director/Mining Officer shall be entered in the register of application for mining lease in FORM-G.(3)(a)Where an application for grant or renewal of mining lease is-(i)delivered personally, its receipt shall be acknowledged forthwith; or(ii)received by registered post, it shall be acknowledged on the same day;(b)In any other case the receipt of such application shall be acknowledged within three days of the receipt and the receipt of every such application shall be acknowledged in FORM-C.
