Section 7 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
7. Conditions for grant of trading licence.
- The licence shall be granted in Form D subject to the following conditions:(i)The licensee shall deposit an amount of rupees fifty thousand only for minerals listed in the PART B and PART C of the First Schedule to the Act and semi-precious stones; and rupees twenty thousand only for other minerals as security deposit in shape of National Savings Certificate duly pledged to the Competent Authority or deposit receipts of Schedule Banks/Regional Rural Banks or in any other manner prescribed by Government from time to time for the due observance of terms and conditions of the licence: Provided that in the event of cancellation of the licence on account of breach of the terms and conditions, the security deposit as well as the interest accrued thereon shall be forfeited;(ii)The licensee shall maintain a correct and intelligible account of minerals procured, and transported daily to different destinations in the format prescribed in Form E;(iii)In case of beneficiation plant or lapidary unit or factory, the licensee will maintain a separate daily account of the minerals procured and fed to the factory or processing plant or lapidary unit and the processed minerals recovered and transported in Form F;(iv)The licensee shall submit the monthly return in Form E and Form F, as the case may be, of the accounts maintained under clause (ii) and (iii) respectively for every month within the first week of the succeeding month to the Competent Authority;(v)All the reports, returns and registers shall be maintained by the licensee and kept in the place of business and be made available to the inspecting officer;(vi)While removing the mineral from the store or factory or lapidary unit or beneficiation plant, he shall obtain permission from the concerned Competent Authority and transport the material under prescribed transit pass in Form G obtained from the Competent Authority;(vii)The licensee shall not pollute the environment by storing the minerals or while utilizing them in the processing plant or beneficiation' plant or the factory and obtain no objection certificate from Orissa State Pollution Control Board to that effect.(viii)The licensee shall allow the inspecting officers of the Directorate of Mines to inspect the store, factory, processing plant, beneficiation plant and lapidary unit to verify the stock of minerals and to take samples and extract of records;(ix)The Competent Authority may impose such further condition as may be necessary in the interest of the public.
