Section 5 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
5. Disposal of application for licence.
- [(1) After due enquiry, the competent authority shall, within 2 (two) months from the date of receipt of the application, either grant a licence to the applicant on the conditions specified in Rule 6, for a period not exceeding one year at a time for all minerals including precious and semi-precious stones (Gem stone), or refuse to grant the licence as he considers fit.] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.](2)In every case where the competent authority refuses to grant the licence, he shall record his reasons therefor in writing and communicate the same to the applicant within the period mentioned in Sub-rule (1).(3)[ In case of refusal/rejection of the application, Rs. 500/-(Five hundred) only of the application fee shall be deducted and the rest amount shall be refunded to the applicant.] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.]
