Section 14(5) in Orissa Minor Minerals Concession Rules, 2004
(5)The licensee shall not except with the previous sanction of the Director transfer his license:Provided that no prospecting license shall be transferred to any person who has not produced the documents mentioned in items (ii), (iv), (v), (vi), (vii) and of Sub-rule (1) of Rule 9 along with the treasury challan showing deposit of two thousand rupees towards transfer application fee (non-refundable) and who does not qualify to be a licensee under these rules.
