Section 73 in Orissa Minor Minerals Concession Rules, 2004
73. Miscellaneous.
(1)No licensee/lessee or permit holder or auction holder or auction purchaser shall despatch any minor minerals from an area without a valid Transit Pass issued by-(a)the Deputy Director or the Mining Officer having jurisdiction in case of decorative stones; and(b)the competent authority in case of other minor minerals, in FORM-R. printed and machine numbered, which shall be supplied by the respective authority as aforesaid on payment of the cost thereof.(2)No authority in charge of execution of public work shall pass any bill for reimbursement of royalty paid on any minor mineral unless the person claiming such reimbursement produces the transit pass referred to in Sub-rule (1).(3)The provisions of Sub-rule (2) shall apply mutatis mutandis to cases where any bill claiming the reimbursement of the cost for purchase of any minor mineral is submitted before any authority in charge of execution of public work. Such authority shall not pass the bill unless the receipt of the amounts so paid is produced.(4)Where an authority referred to in Sub-rule (2) or Sub-rule (3) is requested by a competent authority or a controlling authority to furnish information on quantity of minor minerals supplied to him he shall furnish such information without delay.(5)The concerned Deputy Directors and the Mining Officers in the case of decorative stone and respective competent authorities in the case of other minor minerals shall send an annual return in FORM-X. showing mineral-wise production and despatch of minor minerals and the revenue earned therefrom to the controlling authority and the Director to enable him to assess the total income derived by the State and to furnish such information to the Indian Bureau of Mines.
