Section 10(2) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
(2)In case any inaccuracy in the return furnished to the notified authority comes to the notice of the holder of mineral bearing land, he may submit a revised return so as to reach the notified authority within a period of one calendar month from the last date fixed for furnishing of return under sub-rule (1) along with a challan receipt by way of proof of payment of any differential tax to be paid as a result of a revision in the return.
