Section 61(1) in Orissa Minor Minerals Concession Rules, 2004
(1)A prospecting license, mining lease and quarry lease granted under these rules shall be executed in FORM-D. FORM-H and FORM-L as the case may be by the competent authority and in case of decorative stone by the Deputy Director/ Mining Officer concerned, as the case may be, within three months of the order sanctioning the license or lease or within any other period as may be allowed by the controlling authority.
