Section 29(19) in Orissa Minor Minerals Concession Rules, 2004
(19)The lessee shall remove all minor minerals quarried before the end of the lease period or of its determination, if it is determined earlier, and all other materials and structures within such reasonable period not exceeding two months or as the competent authority may allow. All minor mineral materials, machineries, buildings and other structures, left in the leased area after the date-line fixed or time allowed by the competent authority shall be deemed to be the property of the government. The competent authority may dispose of such property by public auction and credit the sale-proceeds to government account with the approval of controlling authority.
