Section 14(18) in Orissa Minor Minerals Concession Rules, 2004
(18)The licensee shall remove all machineries and other structure, if any, before end of the license period or its determination, if it is earlier or within such further time allowed by the State Government failing which the said properties including the minor mineral left in the area shall be deemed to be the property of the Government. Such property may be disposed off by public auction and the sale proceeds credited to Government account.
