Section 6 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
6. Disposal of application for trading licence.
- After due enquiry, the Competent Authority shall either grant a trading licence to the applicant on the condition specified in Rule 7 for a period not exceeding two years at a time, for a mineral or refuse to grant the trading licence as he considers fit. In case he decides to grant the trading licence, he shall communicate the terms and conditions governing grant of such licence to the applicant for his acceptance. The applicant shall intimate about the acceptance of terms and conditions within seven days from the date of receipt of communication. The Competent Authority shall grant the trading licence in Form D or refuse the same with reasons to be recorded in writing within one month from the date of receipt of the application. Order of refusal to grant shall be communicated to the applicant recording reasons therefor by registered post with acknowledgement.
