Section 33 in Orissa Minor Minerals Concession Rules, 2004
33. Conditions of quarry permit.
(1)The depth of the quarry below the surface shall not exceed six meters;(2)The permit is non-transferable;(3)Minor mineral, other than for which permit is granted, shall not be excavated or removed without prior approval of the competent authority;(4)If any major mineral is found during quarrying operations, the permit holder shall report the matter to the competent authority and the Director forthwith and the permit shall be terminated without payment of any compensation to the permit holder;(5)The permit holder shall maintain complete and correct accounts of the minor mineral excavated and quantity removed from the area;(6)The permit holder shall immediately report all accidents to the competent authority and the Collector of the district;(7)The permit holder shall have no right over the quarried material and other property lying in the permit area after expiry of the permit;(8)The permit holder shall not undertake any operation in forest area without obtaining the permission from the competent authority of the Forest Department, Orissa. He shall be liable for payment of fees and royalty as admissible under the rules or as may be prescribed by the said authority before taking up any operation in the forest area;(9)The permit holder shall not carry on the quarrying operation within a distance of fifty meters from any public roads, public buildings, temples, reservoirs, dams, burial ground, railway track monuments, heritage sites, etc. and cause any damage to any public and private properties;(10)The permit holder shall allow the Director, controlling authority and competent authority or any officer authorized by any of them to inspect the quarrying operations and to check the accounts and verify the details of dispatches from the registers maintained by him;(11)If any minor mineral is removed in excess of the quantity permitted, such material shall be confiscated and the permit holder shall be liable for punishment under the provisions of the Indian Penal Code and these rules.(12)As soon as removal of the mineral granted under this permit is completed, the permit holder shall surrender the permit to the competent authority and furnish to him particulars of permit in FORM-U indicating the quantities of minor minerals removed and other information as may be required by the competent authority.
