Section 5 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
5. Appointment of Competent Authority
The Government may by notification(i)appoint as many officers of the Mining and Geology Department as maybe required, to be competent authorities; and(ii)define the local limits within which the competent authorities shall exercise their jurisdiction for the purpose of this Act.
