Section 14(20) in Orissa Minor Minerals Concession Rules, 2004
(20)The licensee shall not carry on or allowed to be carried on, any prospecting operation at any point within a distance of(a)one hundred meters from any railway line (except under and in accordance with the written permission of the Railway Administration concerned), National Highway, late Highway or any reservoir; or(b)within a distance of fifty meters from any tank, canal, road (other than a National or State Highway or other public works of buildings or inhabited sites), except under and in accordance with the previous permission of the Collector. The Railway Administration or the Collector, as the case may be, may grant such permission on such conditions as it or he may specify.
