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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(xii) in Orissa Minor Minerals Concession Rules, 2004

(xii)The auction holder shall keep correct monthly account of minor mineral quarried and dispatched and furnish a monthly return in FORM-Y to the Competent authority by 15th of succeeding month. He shall furnish an annual return in FORM-Z to the competent authority and the Director, Orissa for the financial year or part thereof within a week of the close of the financial year or expiry of the term of the auction.