Section 5 in Orissa Minor Minerals Concession Rules, 2004
5. Maximum area for which a prospecting license, mining/quarry lease may be granted.
(1)No person by himself or with any person having joint interest shall hold :(a)one or more prospecting license convening a total area of more than five hundred hectares for decorative stones:Provided that the area granted under a single prospecting license shall not exceed one hundred hectares;(b)one or more mining leases for decorative stones covering a total area of more than one hundred and fifty hectares;Provided that the area granted under a single mining lease shall not exceed fifty hectares;(c)one or more quarry lease covering a total area of more than one hundred hectares in respect of minor minerals:Provided that the area granted under a single quarry lease shall not exceed twenty hectares.(2)For the purpose of this rule, a person acquiring, by or in the name of another person, a (prospecting license or mining lease) which is intended for himself shall be deemed to be acquiring it himself.(3)For the purpose of determining the total area referred to in Sub-rule (1), the area held under a prospecting license or mining lease by a* person as a member of a co-operative society, company or other corporation or a Hindu undivided family or a partner of a firm, shall be deducted from the area referred to in Sub-rule (1) so that the sum total of the area held by such person under a prospecting license or mining lease, whether as such member or partner of individually, may not, in any case, exceed the total area specified in Sub-rule (1).
