Section 3 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
3. Act not to apply to certain matters
Nothing contained in this Act shall apply to –(i)Possession, storage, selling, trading in or otherwise dealing with any mineral;(ii)Transporting or removing of any mineral from one place to other where such possession, storage, selling, trading, transporting or removing of minerals is governed by any law made by the Parliament on the subject for the time being in force.
